Allahabad High Court
Sadhu Saran Singh And 3 Others vs State Of U.P. And 2 Others on 17 November, 2014
Bench: Ravindra Singh, Mohd. Tahir
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 21629 of 2014 Petitioner :- Sadhu Saran Singh And 3 Others Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Sudhir Kumar Chandraul Counsel for Respondent :- Govt.Advocate Hon'ble Ravindra Singh,J.
Hon'ble Mohd. Tahir,J.
Heard learned counsel for the petitioners and learned A.G.A.
This petition has been filed by the petitioners with a prayer to quash the F.I.R. in case crime no. 822 of 2014, under sections 147, 148, 149, 364, 307, 427, 504, 506 I.P.C., 12/14 D.A.Act, and 7 Criminal Law Amendment Act, P.S. Kotwali Karwi, District Chitrakoot.
From the perusal of the impugned F.I.R. it appears that on the basis of the allegations made therein a prima facie cognizable offence is made out. There is no ground for interference in the F.I.R. Therefore, the prayer for quashing the impugned F.I.R. is refused.
However, after perusing the record and considering the nature of the allegations it is directed that in case the petitioners appear before the court concerned within 30 days from today and apply for bail, the same shall be considered and disposed of expeditiously, if possible, on the same day by the courts below.
With this direction, this petition is finally disposed of.
Order Date :- 17.11.2014 v.k.updh.