Allahabad High Court
Tanveer Husain Khan And 03 Others vs State Of U.P. And 03 Others on 12 March, 2018
Bench: Ramesh Sinha, Krishna Pratap Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- CRIMINAL MISC. WRIT PETITION No. - 5893 of 2018 Petitioner :- Tanveer Husain Khan And 03 Others Respondent :- State Of U.P. And 03 Others Counsel for Petitioner :- Ashok Kumar Singh Counsel for Respondent :- G.A. Hon'ble Ramesh Sinha,J.
Hon'ble Krishna Pratap Singh,J.
Heard Sri A.K.Singh, learned counsel for the petitioners,Sri Vikas Sahai, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
This petition has been filed by the petitioners with a prayer to quash the FIR dated 6.9.2017 registered as Case Crime No.779 of 2017, under Sections 498A, 504, 506 I.P.C., Police Station Naini, District Allahabad.
It has been submitted by the petitioner that the marriage between the petitioner no.1 and respondent no.4 was solemnized in the year 1996. He further submitted that the impugned FIR has been lodged by the respondent no.4 roping in the entire family of her husband, petitioner no. 1 containing absolutely false, concocted, vague and sweeping allegations against them.. It has next been submitted that apart from the bald allegations made in the FIR no credible evidence whatsoever is forthcoming even prima facie indicating at the petitioners' complicity in the commission of the alleged offence, hence the impugned FIR is liable to be quashed.
Learned A.G.A. opposed the prayer for quashing of the FIR, but could not dispute the aforesaid fact as argued by learned counsel for the petitioners.
Considering the submissions advanced by learned counsel for the parties and nature of the allegations and the law laid down by the Apex Court in the case of Rajesh Sharma and others Vs. State of U.P. and another in Criminal Appeal No.1265 of 2017 decided on 27.7.2017, it is directed that the petitioners shall not be arrested in above mentioned case, till the submission of the police report under Section 173(2) Cr.P.C. but they shall co-operate with the investigation of the case.
With the above direction, this petition is finally disposed of.
(Krishna Pratap Singh, J.) (Ramesh Sinha, J.) Order Date :- 12.3.2018/NS