Allahabad High Court
Ramvijay Singh vs State Of U.P. And 3 Others on 16 December, 2020
Bench: Manoj Misra, Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 48 Case :- CRIMINAL MISC. WRIT PETITION No. - 14985 of 2020 Petitioner :- Ramvijay Singh Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Amarjeet Yadav Counsel for Respondent :- G.A. Hon'ble Manoj Misra,J.
Hon'ble Sanjay Kumar Pachori,J.
Heard learned counsel for the petitioner; 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 04.10.2020 registered as Case Crime No.0315 of 2020, under Sections 147, 149, 386 and 507 IPC, P.S. Jiyanpur, District Azamgarh.
The allegation in the impugned first information report is with regard to extension of threat upon the victim by saying that if he does not desist himself from the company of enemies of the accused, he will be shot dead as also in respect of demand of Rs.five lacs by way of extortion.
The contention on behalf of the petitioner is that the allegations are absolutely false.
Be that as it may, whether the allegations are true or false would have to be determined on the basis of material collected during the course of investigation and the evidence led in trial, if any required, therefore the prayer of the petitioner to quash the first information report cannot be accepted.
The petition is dismissed without prejudice to the right of the petitioner to apply for bail.
Order Date :- 16.12.2020.
Rks.