Anoop Kumar vs State Of ...
2021 Latest Caselaw 3209 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 
Case :- MISC. BENCH No. - 6173 of 2021
 
Petitioner :- Anoop Kumar
 
Respondent :- State Of U.P.Thru.Secy.Home,Lucknow & Ors.
 
Counsel for Petitioner :- Devendra Pratap
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Alok Mathur,J.

Heard learned counsel for the petitioner and learned AGA for the State.

The punishment for the offences mentioned in the impugned F.I.R. is up to seven years.

Issuance of notice to the opposite party no.4 is dispensed with.

This petition seeks issuance of direction in the nature of certiorari for quashing the impugned F.I.R. dated 05.10.2020 registered as FIR No.0416 of 2020 under Sections 420, 406 IPC IPC at Police Station Tadiyawan District Hardoi.

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. 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 AGA.

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 :- 8.3.2021

Shahnaz