Allahabad High Court
Ranveer Singh & Others vs State Of U.P. & Others on 2 April, 2010
Bench: Vinod Prasad, Rajesh Chandra
Court No. - 42 Case :- CRIMINAL MISC. WRIT PETITION No. - 4661 of 2010 Petitioner :- Ranveer Singh & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Ramanuj Tripathi Respondent Counsel :- Govt. Advocate Hon'ble Vinod Prasad,J.
Hon'ble Rajesh Chandra,J.
We have heard learned counsel for the petitioners and learned A.G.A and have perused the impugned F.I.R.
The petitioners through the present writ petition has invoked the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India praying for a writ, order or direction in the nature of certiorari quashing the impugned N.C.R. No. 68 of 2010 F.I.R. dated 02.03.2010 relating to crime no. 207 of 2010, under Sections 323, 504, 506, 325 I.P.C., P.S. - Iglash, District - Aligarh, vide annexure no. 1. The ancillary prayer is to issue a writ of mandamus commanding the respondents not to arrest the petitioners in the aforesaid crime number pendentelite the writ petition.
We do not find any reason to quash the impugned F.I.R. This writ petition stands dismissed with a direction that the bail prayer of the petitioners be considered expeditiously without unreasonable delay, if possible on the same day.
Order Date :- 2.4.2010 M/A.