Raju And Ors. vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 7185 ALL

Citation : 2014 Latest Caselaw 7185 ALL
Judgement Date : 26 September, 2014

Allahabad High Court

Raju And Ors. vs The State Of U.P Thru Principal ... on 26 September, 2014

Bench: Ravindra Singh, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 9948 of 2014
 

 
Petitioner :- Raju And Ors.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Umesh Chandra Tripathi,Manoj Kumar Dwivedi
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Ashwani Kumar Singh,J.

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

This petition has been filed by the petitioners Raju And Ors. with a prayer to quash the impugned FIR of case crime No. 366 of 2014 under sections 376D, 452, 506 IPC, P.S., Chanda, District Sultanpur.

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