Allahabad High Court
Smt. Tasneem Fatima & Anr. vs State Of U.P., Thru. Secretary, Home & ... on 7 July, 2010
Bench: Raj Mani Chauhan, Virendra Kumar Dixit
Court No. - 20 Case :- MISC. BENCH No. - 6321 of 2010 Petitioner :- Smt. Tasneem Fatima & Anr. Respondent :- State Of U.P., Thru. Secretary, Home & Others Petitioner Counsel :- Umajeet Gupta Respondent Counsel :- G.A. Hon'ble Raj Mani Chauhan,J.
Hon'ble Virendra Kumar Dixit,J.
Heard learned counsel for the petitioners and learned A.G.A. for the State as well as perused the record.
The writ petition under Article 226 of the Constitution of India has been filed by the petitioners for quashing the impugned First Information Report dated 28.6.2010 lodged by the Opposite Party No. 3 in case Crime No. 376 of 2010, under Sections 420/406/504/506 IPC registered at Police Station Talkatora, District Lucknow and also for directing the opposite parties not to arrest them in pursuance of the aforesaid impugned First Information Report.
We have gone through the contents of the First Information Report, which discloses the commission of cognizable offence and as such it cannot be quashed.
The writ petition is, therefore, dismissed.
However, Keeping in view the facts and circumstances of the case, it is provided that if the petitioners appear before the court below and move any application for bail, the same shall be heard and decided by the court below expeditiously.
Order Date :- 7.7.2010 Santosh/-