Allahabad High Court
Jamil Quarashi Alias Jamil Ahmad And 4 ... vs State Of U.P. And 3 Others on 17 March, 2020
Bench: Manoj Misra, Deepak Verma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 47 Case :- CRIMINAL MISC. WRIT PETITION No. - 4563 of 2020 Petitioner :- Jamil Quarashi Alias Jamil Ahmad And 4 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Azhar Hussain Counsel for Respondent :- G.A. Hon'ble Manoj Misra,J.
Hon'ble Deepak Verma,J.
Heard learned counsel for the petitioners; learned A.G.A. for the respondents 1, 2 and 3; and perused the record.
The instant petition seeks quashing of the first information report dated 13.02.2020 registered as Case Crime No.27 of 2020, under Sections 147, 148, 323, 504 IPC and Section 7 of Criminal Law (Amendment) Act, P.S. Lohamandi, District Agra.
The impugned first information report has been filed by a police officer in respect of rioting, pelting of stones, etc. in which injuries were sustained.
The allegations made in the impugned first information report disclose commission of cognizable offence and the petitioners are named in the first information report.
Under the circumstances, the prayer to quash the first information report cannot be accepted.
The petition is dismissed without prejudice to the right of the petitioners to apply for bail/anticipatory bail, as may be advised.
Order Date :- 17.3.2020 AKShukla/-