Dharmendra Kumar Pandey vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 6932 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 9643 of 2014
 

 
Petitioner :- Dharmendra Kumar Pandey
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Pradeep Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Ashwani Kumar Singh,J.

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

This petition has been filed by the petitioner Dharmendra Kumar Pandey with a prayer to quash the impugned FIR of case crime No. 159 of 2014 under sections  392, 294, 323, 504, 506 IPC  and section 3(1)X SC/ST Act, P.S. Vikas nagar, District Lucknow.

From the perusal of the FIR it appears that on the basis of allegation made therein the prima facie cognizable offence is made out. There is no scope of interfering in the impugned FIR. Therefore, the prayer for quashing the FIR is refused.

However, considering the facts, it is directed that in case petitioner appears before the court concerned within 30 days from today and applies for bail, the same shall be heard 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 :- 24.9.2014

RPD