Allahabad High Court
Anant Kumar Pandey And 2 Others vs State Of U.P. And 3 Others on 17 October, 2023
Bench: Anjani Kumar Mishra, Vivek Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:200773-DB Court No. - 43 Case :- CRIMINAL MISC. WRIT PETITION No. - 15380 of 2023 Petitioner :- Anant Kumar Pandey And 2 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Ashish Pandey Counsel for Respondent :- G.A. Hon'ble Anjani Kumar Mishra,J.
Hon'ble Vivek Kumar Singh,J.
1. Heard learned counsel for the petitioners and learned A.G.A. for the State.
2. The instant writ petition seeks quashing of the FIR dated 14.06.2023 giving rise to Case Crime No.0174 of 2023, under Sections 406, 504, 506 I.P.C., Police Station- Purandarpur, District- Maharajganj.
3. Upon hearing learned counsel for the parties and upon a perusal of the record, we find that the submissions made on behalf of the petitioners are his defence, which cannot be looked into while dealing with a writ petition seeking quashing of a first information report.
4. Moreover, the allegations made in the First Information Report clearly disclose commission of cognizable offences and the allegations are serious in nature. Therefore, prayer of the petitioners to quash the First Information Report is completely misconceived and is rejected.
5. The writ petition is therefore dismissed, without prejudice to the right of the petitioners to apply for bail/anticipatory bail.
Order Date :- 17.10.2023 Aditya Tripathi