Allahabad High Court
Gulbir & Others vs State Of U.P. & Others on 28 January, 2010
Bench: R.K. Agrawal, S.C. Agarwal
Court No. - 32 Case :- CRIMINAL MISC. WRIT PETITION No. - 978 of 2010 Petitioner :- Gulbir & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Sanjay Kumar Dubey Respondent Counsel :- Govt. Advocate Hon'ble R.K. Agrawal,J.
Hon'ble S.C. Agarwal,J.
Heard learned counsel for the petitioner and also learned AGA appearing for the State.
The relief sought in this petition is for quashing the FIR registered as case crime no.1 of 2010 under Sections 498-A, 316, 323, 506 IPC and ¾ D.P.Act, Police Station Mahila Thana, district Mahamaya Nagar. From the perusal of the FIR, it appears that on the basis of allegations made therein, the cognizable offence is made out. Therefore, the prayer for quashing the FIR is refused.
However, it is directed that in case the petitioner surrenders before the Trial Court, within three weeks from today and applies for bail, the same shall be disposed of by the Courts Below expeditiously without any unreasonable delay.
With the aforesaid directions, the writ petition is disposed of finally. Order Date :- 28.1.2010 Gaurav