Allahabad High Court
Rajman & Others vs State Of U.P. & Others on 12 August, 2010
Bench: Amar Saran, Surendra Singh
Court No. - 46 Case :- CRIMINAL MISC. WRIT PETITION No. - 14635 of 2010 Petitioner :- Rajman & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Sharad Chandra Singh,Rakesh Kumar Tripathi Respondent Counsel :- Govt. Advocate,M.P. Pandey Hon'ble Amar Saran,J.
Hon'ble Surendra Singh,J.
Heard the learned counsel for the petitioners and the learned A.G.A. for the State.
This writ petition has been filed for quashing of an F.I.R. dated 16.5.2010 in Case Crime No. 246A/2010, under sections 323, 504, 506, 452, 427 I.P.C., P.S. Trilokpur, district Siddharth Nagar.
From a perusal of F.I.R., it cannot be said that prima facie no cognizable offence is disclosed against the petitioners, hence no ground exists for quashing the F.I.R. or staying of arrest. The petition is, accordingly, dismissed.
However, in the facts and circumstances of the case, we direct that if the petitioners surrender before the court concerned in the aforesaid case within 3 weeks from today and apply for bail, their bail applications shall be disposed of expeditiously in accordance with the observations of the Supreme Court in Lal Kamlendra Pratap Singh Vs. State of U.P., 2009 (2) Crime 4 (SC).
Order Date :- 12.8.2010 HSM