Sneh Lata vs State Of ...
2021 Latest Caselaw 4678 ALL

Citation : 2021 Latest Caselaw 4678 ALL
Judgement Date : 25 March, 2021

Allahabad High Court

Sneh Lata vs State Of ... on 25 March, 2021

Bench: Attau Rahman Masoodi, Alok Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 8677 of 2021
 

 
Petitioner :- Sneh Lata
 
Respondent :- State Of U.P.Thru.Secy.Home,Lucknow & Ors.
 
Counsel for Petitioner :- Kaushal Kishore
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Alok Mathur,J.

Heard learned counsel for the petitioner as well as learned Additional Government Advocate for the State respondents.

The petitioner by means of this writ petition has assailed the first information report dated 01.02.2021, registered as Case Crime No. 0042 of 2021, under Sections 409, 420 I.P.C., at Police Station - Ramkot, District - Sitapur.

Learned counsel for the petitioner has submitted that the petitioner is village pradhan. She is innocent and has been implicated in the present case only with intention to harass her. The impugned first information report has been lodged against the petitioner without there being any credible evidence. Counsel for the petitioner has placed reliance on the judgment dated 22.02.2021, of this Court passed in Misc. Bench No. 4896 of 2021 - Hansraaj Vs. State of U.P. and Others, which was preferred by the co-accused of this case and this Court has been pleased to dispose of the writ petition by observing that no coercive measures shall be taken against the petitioner till discovery of credible evidence or filing of Police report under Section 173(2) Cr.P.C.

Learned Additional Government Advocate has opposed the writ petition but has conceded that this Court has disposed of the writ petition preferred by the co-accused of this case, with the observations as mentioned above.

Accordingly, the writ petition is disposed of with the observation that till the discovery of credible evidence or filing of Police report under Section 173(2) Cr.P.C., no coercive measures shall be taken against the petitioner in pursuance to the impugned first information report, subject to petitioner's full co-operation in the investigation.

Order Date :- 25.3.2021

A. Verma