Ankit Verma vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 5852 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- MISC. BENCH No. - 11117 of 2021
 

 
Petitioner :- Ankit Verma
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home,Lko.&Ors.
 
Counsel for Petitioner :- Chandra Bhanu Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Ajai Kumar Srivastava-I,J.

Heard learned counsel for the petitioner and learned A.G.A. for the State through video conferencing.

The punishment for the offences mentioned in the impugned F.I.R. is less than seven years.

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

This petition seeks issuance of a direction in the nature of certiorari for quashing the impugned F.I.R. dated 09.05.2021 registered as Case Crime/F.I.R. No. 0137 of 2021 under Section 354-A, 506 I.P.C., police station Mohanganj, district Amethi.

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 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 :- 26.5.2021

Md Faisal