Manoj Kumar vs State Of U.P. And 2 Others
2019 Latest Caselaw 2690 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 9124 of 2019
 
Petitioner :- Manoj Kumar
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ajay Kumar Vashistha
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Vipin Sinha,J.

Hon'ble Ifaqat Ali Khan,J.

Exemption application is allowed.

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

This writ petition has been filed with the prayer to issue a writ, order or direction in the nature of certiorari quashing the impugned F. I. R. which has been registered as Case Crime No.271 of 2018, under Sections 366, IPC, and 3(2)(v) of SC/ST Act, Police Station Nawabganj, District Kasganj.

Learned counsel for the petitioner submitted that the impugned first information report has been lodged by the complainant-respondent containing absolutely false and concocted allegations against the petitioner with the ulterior intention of harassing the petitioner; that the girl is under 20 years of age i.e. 19 years, one month and 6days as on date; that the matter needs a deeper and fairer investigation before any arrest should be given effect to; that apart from the bald allegations made in the impugned F.I.R., no evidence is forthcoming even prima facie indicating at the complicity of the petitioner in the commission of alleged offence and hence the impugned F.I.R. which is a bundle of lies and motivated by malice, is liable to be quashed.

Per contra, learned A.G.A. has submitted that from the perusal of the allegations made in the impugned F. I. R., it cannot be said that no cognizable offence is made out, hence the impugned F.I.R. is not liable to be quashed.

Having heard the submissions advanced by learned counsel for the parties and perused the impugned first information as well as the other material brought on record, we are not inclined to quash the impugned F.I.R.

However, considering the peculiar facts and circumstances of the case and the submissions advanced by learned counsel for the parties, we dispose of this writ petition with the direction that the petitioner shall not be arrested in the aforementioned case till submission of police report under Section 173(2) Cr.P.C. However, petitioner shall participate and co-operate with the investigation and police authorities shall conclude the investigation within three months from the date of production of certified copy of the order.

With the aforesaid observations, the instant writ petition is finally disposed of.

Order Date :- 9.4.2019

SKS