Allahabad High Court
Zafaruddin @ Banney & Others vs State Of U.P. & Others on 17 June, 2010
Bench: Vijay Manohar Sahai, Vikram Nath
Court No. - 9 Case :- CRIMINAL MISC. WRIT PETITION No. - 10573 of 2010 Petitioner :- Zafaruddin @ Banney & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Shoaib Qamar Khan Respondent Counsel :- Govt. Advocate Hon'ble Vijay Manohar Sahai,J.
Hon'ble Vikram Nath,J.
Heard learned counsel for the petitioners and the learned AGA appearing for the State-respondents.
A perusal of the impugned FIR, in our view, prima facie discloses commission of cognizable offence against the petitioners, hence there is no reason to quash the same. The writ petition is, therefore, dismissed. However, considering the facts and circumstances of the case, it is directed that in case the petitioners appear before the court concerned within three weeks from today and apply for bail, the same shall be considered and disposed of expeditiously in the light of the observations made in Amrawati and another v. State of U.P., 2004 (5) ALR 290 and and the judgment of the Apex Court in Lal Kamlendra Pratap Singh v. State of U.P. and others, 2009 (2) Crimes 4 SC.
Order Date :- 17.6.2010 Salim