Farooq Alam @ Chunnoo vs The State Of U.P Thru Secy., Home ...
2014 Latest Caselaw 7171 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 9919 of 2014
 

 
Petitioner :- Farooq Alam @ Chunnoo
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Pawan Kumar Pandey
 
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 Farooq Alam @ Chunnoo  with a prayer to quash the impugned FIR of case crime No. 286 of 2014 under sections 307, 504IPC, P.S. Taalgaon, District Sitapur.

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 by the courts below.

With this direction, this petition is finally disposed of.

Order Date :- 26.9.2014

RPD