Allahabad High Court
Sahdev Singh Alias Aadhar And 2 Others vs State Of U.P. And 3 Others on 19 July, 2023
Author: Rahul Chaturvedi
Bench: Rahul Chaturvedi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:144043-DB Court No. - 67 Case :- CRIMINAL MISC. WRIT PETITION No. - 11112 of 2023 Petitioner :- Sahdev Singh Alias Aadhar And 2 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Shiv Bhushan Singh,Mahendra Kumar Yadav Counsel for Respondent :- G.A. Hon'ble Rahul Chaturvedi,J.
Hon'ble Mohd. Azhar Husain Idrisi,J.
Heard Sri Mahendra Kumar Yadav, learned counsel for the petitioners and learned AGA for the State.
By means of the present criminal writ petition, the petitioners are challenging the legality and validity of the FIR dated 19.05.2023 registered as case crime no. 219 of 2023 under Sections 420, 406 and 504 IPC, P.S. Kotwali Dehat, District Etah.
After reading the entire FIR carefully, we are of the considered opinion that cognizable offence is made out against the petitioners and there is no reason or occasion to quash the FIR in exercise of power under Article 226 of the Constitution of India. Hence the prayer for quashing the FIR is hereby declined and accordingly rejected.
However, the petitioners are directed to surrender before the court concerned within a period of ten days and get themselves bailed about.
With this observation, the present writ petition is hereby disposed of.
Order Date :- 19.7.2023 Abhishek Sri.