Allahabad High Court
Rinku @ Kawaljeet Singh S/O Sri Guru ... vs State Of U.P.Through Its Secretary Home ... on 8 January, 2010
Bench: Abdul Mateen, Yogendra Kumar Sangal
Court No. - 25 Case :- MISC. BENCH No. - 151 of 2010 Petitioner :- Rinku @ Kawaljeet Singh S/O Sri Guru Chran Singh & Another Respondent :- State Of U.P.Through Its Secretary Home And Others Petitioner Counsel :- Santosh Kr.Srivastava,Amit Pandey Respondent Counsel :- Govt.Advocate Hon'ble Abdul Mateen,J.
Hon'ble Yogendra Kumar Sangal,J.
Heard learned counsel for the petitioners and the learned Additional Government Advocate.
Under challenge in the instant writ petition is FIR relating to Case Crime No. 809 of 2009, under Sections 328 and 420 IPC, police station Talkatora, district, Lucknow.
We have gone through the FIR, which discloses commission of cognizable offence and, as such, the same cannot be quashed. The writ petition is misconceived and is accordingly dismissed. However, it is provided that if the petitioners surrender and move application for bail, the same shall be considered and disposed of by the courts below expeditiously.
Order Date :- 8.1.2010 Chauhan/-