Harshita Shukla vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 6106 ALL

Citation : 2023 Latest Caselaw 6106 ALL
Judgement Date : 24 February, 2023

Allahabad High Court

Harshita Shukla vs State Of U.P. Thru. Prin. Secy. ... on 24 February, 2023

Bench: Attau Rahman Masoodi, Om Prakash Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 1573 of 2023
 
Petitioner :- Harshita Shukla
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Deptt. Civil Sectt. Lko. And Others
 
Counsel for Petitioner :- Anjani Kumar Srivastava,Gaurav Upadhyay,Manish Misra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Om Prakash Shukla,J.

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

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 01.11.2022 registered as Case Crime No.1189 of 2022 under Sections 420, 406, 504 and 506 IPC at police station Kotwali district Barabanki.

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 :- 24.2.2023

Shahnaz