Allahabad High Court
Hansram vs State Of U.P., Thru. Secretary, Home & ... on 8 July, 2010
Bench: Raj Mani Chauhan, Virendra Kumar Dixit
Court No. - 20 Case :- MISC. BENCH No. - 6347 of 2010 Petitioner :- Hansram Respondent :- State Of U.P., Thru. Secretary, Home & Others Petitioner Counsel :- S.P. Singh,R.P. Singh Respondent Counsel :- G.A. Hon'ble Raj Mani Chauhan,J.
Hon'ble Virendra Kumar Dixit,J.
Heard learned counsel for the petitioner, learned A.G.A. and perused the F.I.R.
This petition under Article 226 of the Constitution of India has been filed by the petitioner for quashing the impugned F.I.R. registered in case Crime No.505/2010 under Section 42/3 (1) of U.P. Gangesters and Anti-Social Activities (Prevention) Act, 1986 of Police Station Kotwali Mushafirkhana District Sultanpur and also for direction to the opposite parties not to arrest the petitioner in pursuance to the said impugned F.I.R. We have gone through the contents of the F.I.R. which disclose the commission of cognizable offence and as such it cannot be quashed. The petition, is, therefore, dismissed.
However, keeping in view the facts and circumstances of the case, it is provided that in case the petitioner appears before the court below and moves any bail application, the same will be disposed of by the courts below expeditiously.
Order Date :- 8.7.2010 Sks