Allahabad High Court
Netrapal Singh Yadav vs State Of U.P. & Ors. on 11 August, 2010
Bench: Amar Saran, Surendra Singh
Court No. - 46 Case :- CRIMINAL MISC. WRIT PETITION No. - 14552 of 2010 Petitioner :- Netrapal Singh Yadav Respondent :- State Of U.P. & Ors. Petitioner Counsel :- Satyam Singh Respondent Counsel :- Govt. Advocate Hon'ble Amar Saran,J.
Hon'ble Surendra Singh,J.
Heard the learned counsel for the petitioner and the learned A.G.A. for the State.
This writ petition has been filed for quashing of an F.I.R. dated 04.06.2010 in Case Crime No. 188 of 2010, under sections 419, 420, 467, 468, 471 and 120-B I.P.C., P.S. Aliganj, district Etah.
From a perusal of F.I.R., it cannot be said that prima facie no cognizable offence is disclosed against the petitioner, 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 petitioner surrenders before the court concerned in the aforesaid case within 3 weeks from today and applies for bail, his bail application shall be disposed of expeditiously in accordance with law.
Order Date :- 11.8.2010 HSM