Pradeep Kumar vs State Of U P And 3 Others
2023 Latest Caselaw 5155 ALL

Citation : 2023 Latest Caselaw 5155 ALL
Judgement Date : 15 February, 2023

Allahabad High Court

Pradeep Kumar vs State Of U P And 3 Others on 15 February, 2023

Bench: Vivek Kumar Birla, Kshitij Shailendra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 1852 of 2023
 

 
Petitioner :- Pradeep Kumar
 
Respondent :- State Of U P And 3 Others
 
Counsel for Petitioner :- Manish Kumar Pathak
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Vivek Kumar Birla,J.

Hon'ble Kshitij Shailendra,J.

At the very outset, Sri G.P. Singh, learned AGA submits that in place of Section 338 IPC, Section 304-A IPC has been included during investigation.

Learned counsel for the petitioner submits that he may be permitted to correct the prayer clause accordingly.

Prayer is allowed. He may do so during the course of day.

Heard learned counsel for the petitioners, Sri G.P. Singh, learned A.G.A. for State respondents.

This writ petition has been filed for quashing the impugned First Information Report dated 29.11.2022 registered as Case Crime No. 639 of 2022, under Sections 279, 304-A I.P.C, P.S. Sikandrarau, District Hathras.

The submission is that all alleged offences are punishable with imprisonment upto 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 judgment 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 Bench of this Court in Vimal Kumar & 3 Others Vs. State of U.P. & 3 Others, 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 judgment are equally applicable to the facts of the instance case.

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

Order Date :- 15.2.2023

AKShukla/-