Allahabad High Court
Sudhanshu Bajpayi And Anr. vs State Of U.P.Thru Secretary Home ... on 7 May, 2022
Bench: Ramesh Sinha, Saroj Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- CRIMINAL MISC. WRIT PETITION No. - 18515 of 2020 Petitioner :- Sudhanshu Bajpayi And Anr. Respondent :- State Of U.P.Thru Secretary Home Lucknow And Ors. Counsel for Petitioner :- Nitin Kumar Mishra,Manjari Singh Counsel for Respondent :- Govt. Advocate Hon'ble Ramesh Sinha,J.
Hon'ble Mrs. Saroj Yadav,J.
This writ petition has been filed by the petitioner with the following prayers :-
"I). Issue a writ, order or direction in the nature of certiorari quashing the impugned F.I.R. dated 14.3.2020 and its subsequent proceedings, lodged vide Case Crime No. 0108 of 2020, under Section 153A (added during investigation), 500, 505(1)(b) IPC, Section 3 of Public Property Damage Act, Section 12 of Press and Books Registration Act P.S. Hazratganj, District Lucknow, contained in Annexure No. 1 to this writ petition.
II) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents not to arrest the petitioner in pursuance of the impugned F.I.R. dated 14.03.2020 lodged vide Case Crime No. 0108 of 2020, under Section 153A, 500, 505(1)(b) IPC, Section 3 of Public Property Damage Act, Section 12 of Press and Books Registration Act P.S. Hazratganj, District Lucknow (contained in Annexure No. 1 to this Writ Petition)"
It appears that by efflux of time, the instant writ petition has become infructuous.
Accordingly, the present writ petition is dismissed as infructuous.
Interim order, if any, stands vacated.
However, it is open for the petitioner to move an appropriate application within two months from today, if the matter survives.
It is made clear that if any consequential proceedings are initiated in pursuance of the impugned FIR, the parties are at liberty to take recourse to law.
(Mrs. Saroj Yadav, J.) (Ramesh Sinha, J.) Order Date :- 7.5.2022 Anurag