Allahabad High Court
Ajay Kumar Alias Babloo And Another vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 19 May, 2022
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 9 Case :- CRIMINAL MISC. WRIT PETITION No. - 2913 of 2022 Petitioner :- Ajay Kumar Alias Babloo And Another Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home, Lko. And Others Counsel for Petitioner :- Himanshu Kumar Srivastava Counsel for Respondent :- G.A. Hon'ble Arvind Kumar Mishra-I,J.
Hon'ble Manish Mathur,J.
Heard learned counsel for the petitioners and learned AGA for the State.
Petitioners have approached this Court with a request to quash the impugned first information report dated 17.4.2022 lodged by opposite party no.3 in case crime No. 127 of 2022 under Sections 363, 323, 506 IPC, P.S. Khairighat, District Bahraich.
This Court has the occasion to peruse the FIR and the FIR in question does discloses a cognizable offence, in view of this, there is no occasion for this Court to quash the FIR, as has been prayed on behalf of petitioners, as such, prayer made on the said score is refused by this Court.
Learned counsel for the petitioners next contended that the offence in question as has been alleged to have been committed by the petitioners is under Sections 363, 323, 506 IPC and the said offence even if the charges are found to be proved sentence of more than 7 years can not be awarded and, in view of this, mechanically arrest should not be effectuated by the police personnel.
The fact of the matter is that till date arrest has not been effectuated and this is mere apprehension of the petitioners that they would be arrested in breach of provisions as contained under Section 41 (1) (b) read with Section 41-A of the Cr.P.C. Once there is statutory provision provided for then it is always expected that the said provisions would be adhered to and in case there is any violation of the same, complaint can also be made before the Magistrate concerned to remedy the situation.
In view of the above, it is hereby directed that in case arrest of petitioners is to be effectuated and the offence, in which they are wanted, will not entail sentence of more than 7 years then in that event concerned police personnel should deal with the matter in compliance of the provisions as contained under Section 41 (1) (b) read with Section 41-A of the Cr.P.C.
With the aforesaid directions the writ petition stands disposed of.
Order Date :- 19.5.2022 prabhat