Allahabad High Court
Mohiuddin Farooqui vs State Of U.P. Thru. Secy. Dept. Of Home, ... on 6 September, 2019
Bench: Anil Kumar, Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- MISC. BENCH No. - 24262 of 2019 Petitioner :- Mohiuddin Farooqui Respondent :- State Of U.P. Thru. Secy. Dept. Of Home, Lko. & Ors. Counsel for Petitioner :- Akhilesh Kumar Pandey Counsel for Respondent :- G.A. Hon'ble Anil Kumar,J.
Hon'ble Saurabh Lavania,J.
Heard learned counsel for the petitioner, learned A.G.A. for the opposite party nos.1 to 3 and perused the record.
Since the point involved in the present writ petition is trivial in nature, so the present writ petition is being heard and decided at the admission stage.
Notice to the opposite party no.4 is dispensed with.
This petition seeks issuance of direction in the nature of certiorari for quashing the impugned F.I.R. dated 28.07.2018 lodged by respondent no.4, registered as Case Crime No.0581 of 2018, under Sections 406, 419, 420, 504, 506 I.P.C. at Police Station-Kotwali Nagar, District-Sitapur.
Learned Additional Government Advocate appearing for respondent State has given a statement on behalf of investigating agency that because the offence allegedly committed by the petitioner, entails sentence of less than seven years, provisions of Section 41-A Cr.P.C. shall be strictly followed in terms of judgment rendered by Hon'ble Supreme Court of India in a case reported in (2014) 8 SCC 273: Arnesh Kumar vs. State of Bihar and another.
Considering the stand of the investigating agency, learned counsel for the petitioner states that let this petition be disposed of in view of the above said facts.
Accordingly, this petition is disposed of in view of the provisions of Section 41-A Cr.P.C. and the law as laid down by Apex Court in the case of Arnesh Kumar (supra).
(Saurabh Lavania,J.) (Anil Kumar,J.) Order Date :- 6.9.2019 Vinay/-