Sunil Kumar Jaiswal Alias Sunil Jaiswal ... vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Sunil Kumar Jaiswal Alias Sunil Jaiswal ... vs State Of U.P. Thru. Prin. Secy. Home ... on 7 March, 2025

Author: Vivek Chaudhary

Bench: Vivek Chaudhary

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:13995-DB
 
Court No. - 10
 
Case :- CRIMINAL MISC. WRIT PETITION No. - 1980 of 2025
 
Petitioner :- Sunil Kumar Jaiswal Alias Sunil Jaiswal And 2 Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And 2 Others
 
Counsel for Petitioner :- Shailendra Kumar Singh,Divyanshu Singh,Rishabh Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Vivek Chaudhary,J.
 

Hon'ble Brij Raj Singh,J.

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

2. This petition seeks issuance of direction in the nature of certiorari for quashing the impugned F.I.R. dated 31.01.2025 bearing F.I.R./Case Crime No. 0113 of 2025 for the offence under Section 420 and 506 I.P.C. registered at Police Station Kotwali, District Barabanki.

3. Learned counsel for the petitioners has submitted that the offences as alleged in F.I.R. have maximum punishment for the term less than seven years imprisonment, whereas, the police is trying to arrest them, which is against the mandates of Code of Criminal Procedure.

4. Learned Additional Government Advocate appearing for respondent-State has given a statement on behalf of investigating agency that because the offence allegedly committed by the petitioners, entails sentence of less than seven years, provisions of Section 35(3) of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) 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.

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

6. Accordingly, this petition is disposed of in view of the provisions of Section 35(3) of Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) and the law as laid down by Apex Court in the case of Arnesh Kumar (supra).

(Brij Raj Singh, J.) (Vivek Chaudhary, J.)

Order Date :- 7.3.2025/Praveen