Pramod Kumar vs State Of U.P. And 2 Others
2023 Latest Caselaw 7871 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 45
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 3988 of 2023
 
Petitioner :- Pramod Kumar
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Anil Kumar Bind,Samsher Bahadur Yadav
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Vivek Kumar Birla,J.

Hon'ble Surendra Singh-I,J.

Heard Sri Anil Kumar Bind, learned counsel for the petitioner and Sri G.P. Singh, learned AGA For the State respondents.

This writ petition has been filed for quashing the impugned First Information Report dated 26.12.2022, registered as Case Crime No. 405 of 2022, under Sections 379 IPC, police station - Phaphamau, District - Prayagraj. Further prayer has been made not to arrest the petitioners in the aforesaid case.

It is submitted that the FIR was lodged against unknown persons, however, the name of the petitioner has figured during investigation, therefore, the present writ petition has been filed for quashing of the FIR.

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 in Satendra Kumar Antil vs. Central Bureau of Investigation and another, (2022) 10 SCC 51 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 :- 17.3.2023/S.K.S.