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Allahabad High Court

Deepak Kuamr Singh And 4 Others vs State Of U.P. And 3 Others on 25 July, 2019

Bench: Ramesh Sinha, Raj Beer Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 9278 of 2019
 

 
Petitioner :- Deepak Kuamr Singh And 4 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Sikandar B. Kochar
 
Counsel for Respondent :- G.A.,Rajeev Kumar Pandey,Sanjiv Kumar Pandey
 

 
Hon'ble Ramesh Sinha,J.
 

Hon'ble Raj Beer Singh,J.

Heard Manoj Kumar, holding brief of Sri Sikandar B. Kochar, learned counsel for the petitioners, Sri Sanjiv Kumar Pandey, learned counsel for the private respondent, Sri G.P. Singh, learned A.G.A. for the State and perused the impugned F.I.R. as well as material brought on record.

This petition has been filed by the petitioners with a prayer to quash the F.I.R. dated 24.02.2019 registered as case crime no. 0092 of 2019 under sections 498-A, 323, 504, 377, 506 I.P.C. and 3/4 D.P. Act, police station Mahila Thana, District Prayagraj.

On going through the FIR, we are satisfied that no case is made out to quash the same. The contents of the report discloses commission of non-compoundable offence that demands investigation. It would be also be appropriate to state that prima facie we are also not satisfied that it is necessary to meet the ends of justice to quash the FIR and further that the investigation required to be made shall be abuse of the process.

In light of whatever stated above, we are not inclined to quash the FIR.

The petitioner/s has also prayed for an interim order to stay the arrest during the course of investigation relating to the FIR that is sought to be quashed in this petition for writ. In our opinion, when we are not inclined to grant the main relief sought by the petitioner/s, it would not be appropriate to grant the ancillary relief. Beside that the petitioner/s is/are having an efficacious remedy by way of filing an application under Section 438 of the Code of Criminal Procedure, 1973 (Uttar Pradesh Amendment) to have anticipatory bail apprehending arrest.

The petitioner/s may avail such remedy if so advised. As there appears to be an interim order passed in this petition by Co-ordinate Bench of this Court on 11.04.2019 staying arrest of the petitioner/s, the same shall remain continue till 31.07.2019, provided the petitioner/s move an application before the Court competent as per provisions of Section 438 of the Code of Criminal Procedure, 1973 (Uttar Pradesh Amendment) on or before 30.07.2019.

The petition for writ is disposed of accordingly.

(Raj Beer Singh, J.) (Ramesh Sinha, J.) Order Date :- 25.7.2019 Anand