Poonam And Anr. vs Principal Secy., Home State Of U.P ...
2014 Latest Caselaw 7187 ALL

Citation : 2014 Latest Caselaw 7187 ALL
Judgement Date : 26 September, 2014

Allahabad High Court

Poonam And Anr. vs Principal Secy., Home State Of U.P ... 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. - 9908 of 2014
 

 
Petitioner :- Poonam And Anr.
 
Respondent :- Principal Secy., Home State Of U.P And Ors.
 
Counsel for Petitioner :- Ravi Pratap Singh,Abhay Singh,Ram Shanker
 
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 Poonam And Anr. with a prayer to quash the impugned FIR of case crime No. 117 of 2014 under sections 498-A, 304-B IPC and section 3/4 D.P. Act, P.S. Bheeti, District Ambedkarnagar.

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 petitioners appear before the court concerned within 30 days from today and apply 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