Aman Pal (Minor) vs State Of U.P. And 3 Others
2021 Latest Caselaw 9496 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5899 of 2021
 

 
Petitioner :- Aman Pal (Minor)
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Vishnu Murti Tripathi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Piyush Agrawal,J.

Heard learned counsel for the petitioner, learned A.G.A. for the State-respondents and Sri Iftakhar Ahmad, learned counsel for the informant-respondent no.3.

The instant petition has been filed by the petitioners with the following prayers :-

"(i) Issue a writ, order or direction in the nature of certiorari to quash the impugned FIR dated 04.06.2021 in Case Crime No. 179 of 2021, under Sections 147, 148, 323, 325, 354(K), 504, 506 I.P.C. and Section 7/8 (Protection of Children from sexual offence) Act, Police Station Puramufti, District Prayagraj.

(ii) Issue a writ, order or direction in the nature of mandamus commanding the respondents not to arrest the petitioners in pursuance of the impugned FIR dated 04.06.2021 in Case Crime No. 179 of 2021, under Sections 147, 148, 323, 325, 354(K), 504, 506 I.P.C. and Section 7/8 (Protection of Children from sexual offence) Act, Police Station Puramufti, District Prayagraj".

The submission is that all alleged offences are punishable with imprisonment of seven years, therefore the police authorities are bound to follow the procedure laid down under Section 41-A Cr.P.C. The petitioners have been wrongly implicated and could not be arrested. Learned counsel for the petitioners has placed reliance on the judgement of this Court dated 28.01.2021 in Criminal Misc. Writ Petition No.17732 of 2020 Vimal Kumar and 3 others vs. State of UP and 3 others, in which guidelines have been framed following the judgment of Apex Court in different cases, relating to offenses providing punishment of seven years or less.

We have gone through the impugned first information report and we are of the opinion that the guidelines framed by this Court in the above noted judgement are equally applicable to the facts of the instant case.

Accordingly, the instant petition also stands disposed of in terms of judgement dated 28.01.2021 in Criminal Misc. Writ Petition No.17732 of 2020 Vimal Kumar and 3 others vs. State of UP and 3 others.

Order Date :- 4.8.2021

T.S.