Shahjad @ Maggi vs State Of U.P. And 2 Others on 19 September, 2025

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Allahabad High Court

Shahjad @ Maggi vs State Of U.P. And 2 Others on 19 September, 2025

Bench: Siddharth, Santosh Rai





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:168254-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
CRIMINAL MISC. WRIT PETITION No. - 21251 of 2025   
 
   Shahjad @ Maggi    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Deepak Kumar   
 
  
 
Counsel for Respondent(s)   
 
:   
 
G.A.   
 
     
 
 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. By means of the present writ petition under Article 226 of the Constitution of India, the petitioner is assailing the legality and validity of the FIR dated 21.03.2024 lodged in Case Crime No. 236 of 2024, under Sections- 419, 420, 467, 468, 471 and 120-B IPC, Police Station- Kotwali City, District- Bijnor.

3. The contention of learned counsel for the petitioner is that no offence against the petitioner is 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 involves 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 and surrenders 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 judgement 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 appears 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.

(Santosh Rai,J.) (Siddharth,J.) September 19, 2025 Rohit

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