Panini Kaushal vs The State Of U.P. And 3 Others
2022 Latest Caselaw 15298 ALL

Citation : 2022 Latest Caselaw 15298 ALL
Judgement Date : 31 October, 2022

Allahabad High Court

Panini Kaushal vs The State Of U.P. And 3 Others on 31 October, 2022

Bench: Suneet Kumar, Syed Waiz Mian




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 15911 of 2022
 
Petitioner :- Panini Kaushal
 
Respondent :- The State Of U.P. And 3 Others
 
Counsel for Petitioner :- Devesh Pandey,J.P. Pandey
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Suneet Kumar,J.

Hon'ble Syed Waiz Mian,J.

Vakalatnama filed by Sri D.S.Chauhan on behalf of the respondent no. 4 is taken on record.

Heard learned counsel for the petitioner and learned A.G.A. for the State.

The present writ petition has been preferred with the prayer to quash the impugned First Information Report dated 22.9.2022 registered as Case Crime No. 0527 of 2022, under Sections 323, 498-A, 504, 506 I.P.C. and Section 3/4 D.P. Act, P.S. Kaushambi, District Ghaziabad and for a direction to the respondents not to arrest the petitioner in pursuance of impugned First Information Report.

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 petitioner has been wrongly implicated and could not be arrested. Reliance has been placed on the judgement of Apex Court in Arnesh Kumar Vs. State of Bihar, (2014) 8 SCC 273 and Social Action Forum for Manav Adhikar Vs. Union of India, Ministry of Law and Justice and others in Writ Petition (Civil) No. 73 of 2015 with Criminal Appeal No. 1265 of 2017 Writ Petition (Criminal) No. 156 of 2017 and co-ordinate Division Bench of this Court in Vimal Kumar & 3 others Vs. State of U.P. & 3 others in 2021 (2) ACR 1147.

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

Accordingly, the instant petition also stands disposed of in the light of the judgments as noted above.

This order has been passed in the presence of learned counsel for the informant.

Order Date :- 31.10.2022

Arif