Smt. Aneeta vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Smt. Aneeta vs State Of U.P. Thru. Prin. Secy. Home ... on 13 May, 2024

Bench: Vivek Chaudhary, Narendra Kumar Johari

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:36533-DB
 
Court No. - 9
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 3312 of 2024
 
Petitioner :- Smt. Aneeta
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Civil Sectt. Lko. And Others
 
Counsel for Petitioner :- Dileep Kumar Tiwari,Md.Khurshed Ahmad
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Narendra Kumar Johari,J.

Heard learned counsel for the petitioner, learned A.G.A. appearing for the State/opposite parties and perused the record.

This petition seeks issuance of direction in the nature of certiorari for quashing the impugned F.I.R. dated 27.04.2024, bearing F.I.R./Case Crime No.0131/2024, for the offence under Section 3/7 of Essential Commodities Act, registered at Police Station Lambhuwa, District Sultanur.

Learned Additional Government Advocate appearing for State/opposite parties has given a statement on behalf of investigating agency that because the offence allegedly committed by the petitioner, entails sentence of less than seven years, 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.

Considering the stand of the investigating agency, learned counsel for the petitioner states that let this petition be disposed of in view of the above said facts.

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).

.

(Narendra Kumar Johari,J.) (Vivek Chaudhary,J.)

Order Date :- 13.5.2024

ML/-