Raju @ Rajpal And 3 Ors. vs State Of U.P. And 3 Ors.
2014 Latest Caselaw 8708 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 21674 of 2014
 

 
Petitioner :- Raju @ Rajpal And 3 Ors.
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Sanjeev Kumar
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Mohd. Tahir,J.

Heard learned counsel for the petitioners and learned A.G.A.

This petition has been filed by the petitioners with a prayer to quash the F.I.R. in case crime no. 178 of 2014, under sections 323, 504, 506, 452, 394 I.P.C. and 3 (1) X/3 (1) XI SC/ST Act, P.S. Rajabpur, District J.P. Nagar (Amroha).

From the perusal of the impugned F.I.R. it appears that on the basis of the allegations made therein a prima facie cognizable offence is made out. There is no ground for interference in the F.I.R. Therefore, the prayer for quashing the impugned F.I.R. is refused.

However, after perusing the record and considering the nature of the allegations it is directed that in case the petitioners appear before the court concerned within 30 days from today and apply for bail, the same shall be considered and disposed of expeditiously, if possible, on the same day by the courts below.

With this direction, this petition is finally disposed of.

Order Date :- 17.11.2014

v.k.updh.