Rudramani Upadhyay vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 2642 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 670 of 2023
 

 
Petitioner :- Rudramani Upadhyay
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Civil Lko. And Others
 
Counsel for Petitioner :- Akhilesh Kumar Srivastav
 
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 first information report 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 17.01.2023 registered as Case Crime No.0012 of 2023, under Sections 504, 506 I.P.C. and Section 3(1)da, 3(1)dha, 3(2)(va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, Police Station Kandhayi, District Pratapgarh.

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 law as laid down by Apex Court in the case of Arnesh Kumar (Supra).

Order Date :- 24.1.2023

Saurabh