Hemant @ Pintoo Yadav & Ors. vs State Of ...
2021 Latest Caselaw 3013 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 5637 of 2021
 

 
Petitioner :- Hemant @ Pintoo Yadav & Ors.
 
Respondent :- State Of U.P.Thru.Prin.Secy.Home,Lucknow & Ors.
 
Counsel for Petitioner :- Anuruddh Prasad
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Alok Mathur,J.

Heard Sri Anuruddh Prasad, learned counsel for the petitioners, learned A.G.A. and perused the record.

Since the point involved in the present writ petition is trivial in nature, so the present writ petition is being heard and decided at the admission stage.

Notice to respondent No. 4 is dispensed with.

This petition seeks issuance of direction in the nature of certiorari for quashing the impugned first information report dated 09.11.2020 registered as F.I.R. No. 0504 of 2020 under Sections 34, 308, 323, 504, 506, 452, I.P.C. at Police Station-Kadipur, District Sultanpur.

Learned Additional Government Advocate looking to the gravity of punishment being less than seven years has stated that the provisions of Section 41-A Cr.P.C. , U/S shall be strictly followed in terms of judgment rendered by Hon'ble Supreme Court of India in a case reported in (2014) 8 SCC 273: Arnesh Kumar vs. State of Bihar and another.

The present petition deserves to be disposed of in terms of the statement made by learned A.G.A,

Accordingly, this petition is disposed of in view of the provisions of Section 41-A Cr.P.C. and the law as laid down by Apex Court in the case of Arnesh Kumar (supra).

Order Date :- 25.2.2021

Ravi/