Asif vs State Of U.P. And 3 Others
2025 Latest Caselaw 9963 ALL

Allahabad High Court

Asif vs State Of U.P. And 3 Others on 29 August, 2025

Author: Siddharth

Bench: Siddharth, Santosh Rai

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:151936-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
CRIMINAL MISC. WRIT PETITION No. - 19254 of 2025
 
Court No. - 47
 
HON'BLE SIDDHARTH, J.

HON'BLE SANTOSH RAI, J.

1. Heard learned counsel for the petitioner, learned A.G.A. for the State and perused the record.

2. The present writ petition has been preferred with the prayer to quash the impugned First Information Report dated 25.7.2025 registered as Case Crime No.0229 of 2025, under sections 318(3), 338, 336(3) of B.N.S. and Police Station- Saroorpur, District- Meerut and for a direction to the respondents not to arrest the petitioner in pursuance of impugned First Information Report.

3. The contention of learned counsel for the petitioner is that no offence against the petitioner are disclosed and the present prosecution has been instituted with a malafide intention for the purpose of causing harassment. He pointed out certain documents and statements in support of his contention. At this stage, the argument raised by learned counsel for the petitioner involve factual disputes and appraisal of evidence.

4. From the perusal of the material on record and looking into the facts of the case at this stage it cannot be said that no offence is made out against the petitioner at this stage. All the submissions made at the bar, relate to the disputed questions of fact, which cannot be adjudicated upon by this Court under article 226 of Constitution of India. At this stage only prima facie case is to be seen in the light of the law laid down by Supreme Court in cases of R.P. Kapur Vs. State of Punjab, A.I.R. 1960 S.C. 866, State of Haryana Vs. Bhajan Lal, 1992 SCC (Cr.) 426, State of Bihar Vs. P.P.Sharma, 1992 SCC (Cr.) 192 and lastly Zandu Pharmaceutical Works Ltd. Vs. Mohd. Saraful Haq and another (Para-10) 2005 SCC (Cr.) 283.

5. The prayer for quashing the FIR of the aforesaid case is refused.

6. However, in view of the entirety of facts and circumstances of the case, it is directed that in case the petitioner appears before the court below within 60 days from today and applies for bail/anticipatory bail, his prayer for bail/anticipatory bail shall be considered and decided in view of the settled law laid by this Court in the case of Amrawati and another Vs. State of U.P. reported in 2004 (57) ALR 290 as well as judgment passed by Hon'ble Apex Court reported in 2009 (3) ADJ 322 (SC) Lal Kamlendra Pratap Singh Vs. State of U.P.

7. With the aforesaid directions, this petition is finally disposed of.

8. However, in case, the petitioner does not appear before the court below within the aforesaid period, coercive action shall be taken against him.

9. It is made clear that the petitioner will not be granted any further time by this Court for surrendering before the court below as directed above.

August 29, 2025

RA