Sanjida Khatoon vs State Of U.P. And 2 Others
2015 Latest Caselaw 2606 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 23205 of 2015
 

 
Petitioner :- Sanjida Khatoon
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ravindra P. Srivastava
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

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

Petitioner seeks quashing of the F.I.R. dated 10.7.2015 being Case Crime No. 805 of 2015, under Sections 419, 420, 467, 468, 471, 504, 506 I.P.C., Police Station Munderval, District Basti.

It is stated that the facts as stated in the first information report discloses a civil wrong instead of a criminal offence  and the impugned FIR is only written to bring upon undue pressure. It is further stated that two civil suits are already pending between the parties for quashing of the same.  It is further submitted that the petitioner has been falsely implicated in the First Information Report.

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, in the facts of the case, we provide that the petitioner 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 :- 23.9.2015

Ashish Pd.