Allahabad High Court
A.K.Singh @ Ashok Kumar Singh vs State Of U.P. And 3 Others on 16 November, 2019
Bench: B. Amit Sthalekar, Ali Zamin
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 45 Case :- CRIMINAL MISC. WRIT PETITION No. - 23622 of 2019 Petitioner :- A.K.Singh @ Ashok Kumar Singh Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Sanjay Kumar Pandey Counsel for Respondent :- G.A. Hon'ble B. Amit Sthalekar,J.
Hon'ble Ali Zamin,J.
Heard learned counsel for the petitioner and learned A.G.A. for the State.
This writ petition under Article 226 of the Constitution of India has been filed by the petitioner for quashing the first information report dated 22.10.2019 registered as case crime No. 197 of 2019, under Section 419, 420, 467, 468, 471 I.P.C., Police Station G.R.P., District Gorakhpur.
As per the allegations in the first information report, the petitioner was travelling in HA-1 coach of Train no. 12553 from Gorakhpur to New Delhi on PNR No. 6133677808. On checking he disclosed his designation as 'Sahayak Va Prabhandhak'. When the Railway authorities verified it, it was found that there was no such person posted as 'Sahayak Va Prabhandhak' at Headquarter Gorakhpur. In the body of the writ petition, the petitioner has not disclosed his status or designation.
A bare reading of the impugned FIR goes to show that the allegations prima-facie constitute commission of cognizable offence, hence, there is no reason to quash the same.
Writ petition is dismissed.
Order Date :- 16.11.2019 nd