Jairam And 8 Others vs State Of U.P. Thru Secy. And 2 ...
2015 Latest Caselaw 4458 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 27538 of 2015
 

 
Petitioner :- Jairam And 8 Others
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Santosh Kumar Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

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

Petitioners seek quashing of the F.I.R. dated 9.6.2015 being Case Crime No.113 of 2015, under Sections 498A, 323, 504, 506, 307 I.P.C. and under Section 3/4 D.P. Act, Police Station Bilariyaganj, District Azamgarh.

We have examined the First Information Report. It does disclose a cognizable offence. No case for quashing of the First Information Report is made out. The prayer in that regard is rejected.

However, it is provided that petitioner no.1(husband) shall surrender and apply for bail. 

However, in the facts of the case, we provide that the petitioners no. 2 to 8 shall not be arrested in the above mentioned case, till submission of the police report.

With the aforesaid observations/direction, the present writ  petition is finally disposed of. 

Order Date :- 23.11.2015

Ashish Pd.