Akhilesh Singh vs State Of U.P. And 2 Others
2018 Latest Caselaw 935 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 13658 of 2018
 
Petitioner :- Akhilesh Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Dhirendra Kumar Srivastava
 
Counsel for Respondent :- G.A.
 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri D.K.Srivastava, learned counsel for the petitioner, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.

This petition has been filed by the petitioner with a prayer to quash the FIR dated 4.5.2018, registered as case crime No.25 of 2018, under Section 307 I.P.C., Police Station Iliya, District Chandauli.

Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submits that though the case is registered under Section 307 I.P.C., but it is a case of no injury, the said fact has been mentioned in paragraph no.7 of the writ petition. The allegation levelled against the petitioner is absolutely, false, frivolous and baseless. No offence is made out against the petitioner, hence, FIR is liable to be quashed by this Court

Learned A.G.A.opposed the prayer for quashing of the FIR.

Considering the submissions advanced by learned counsel for the parties and nature of the allegations, it is directed that the petitioner shall not be arrested in above mentioned case, till the submission of the police report under section 173(2) Cr.P.C. but he shall co-operate with the investigation of the case.

With the above direction, this petition is finally disposed of.

(Dinesh Kumar Singh-I,J.) (Ramesh Sinha, J.)

Order Date :- 25.5.2018/NS