Allahabad High Court
Dhanni Yadav & Anr. vs State Of U.P. Thru S.S.P., Lucknow & Anr. on 19 January, 2010
Author: Abdul Mateen
Bench: Abdul Mateen
Court No. - 25 Case :- MISC. BENCH No. - 359 of 2010 Petitioner :- Dhanni Yadav & Anr. Respondent :- State Of U.P. Thru S.S.P., Lucknow & Anr. Petitioner Counsel :- R.P. Mishra Ii Respondent Counsel :- G.A. Hon'ble Abdul Mateen,J.
Hon'ble Vedpal,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. 1071 of 2009, under Sections 384, 323, 504 and 506 IPC, police station Madiyao, district Lucknow.
We have gone through the FIR, which discloses commission of cognizable offence and, as such, the same cannot be quashed.
However, considering the allegations levelled in the FIR which seem to be trivial in nature, we dispose of the writ petition with a direction 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 :- 19.1.2010 Chauhan/-