Sujan Singh Yadav and Others vs State of U.P. and Others

Anil Kumar Agarwal,J.

Heard learned counsel for the petitioners and the learned A.G.A.

This petition has been field with a prayer to quash the F.I.R. in case crime no. 23 of 2013 under P.S. Aunchha district Mainpuri.

From the perusal of the F.I.R. it appears that on the basis of the allegations made therein a prima facie cognizable offence is made out. There is no ground for interference in the F.I.R. Therefore, the prayer for quashing the impugned F.I.R. is refused.

However, it is directed that in case the petitioners appear before the court concerned within 30 days from today and apply for bail, the same shall be heard and disposed of by the courts below in view of the case of Smt. Amrawati and another Vs. State of U.P. 2005 Cr.L.J. 755, which has been approved by the Hon''ble Apex Court in Lal Kamlendra Pratap Singh Versus State of U.P. reported in 2009(4) S.C.C. 437.

With this direction, this petition is finally disposed of.