FAISAL KHAN Vs. STATE OF U.P.
LAWS(ALL)-2024-2-9
HIGH COURT OF ALLAHABAD
Decided on
February 12,2024
Faisal Khan
Appellant
VERSUS
STATE OF U.P.
Respondents
Referred Judgements :-
ABDUL GAFFAR AND ANOTHER VESRUS ISHTIAQUE AHMAD AND ANOTHER [REFERRED TO]RAMLAL YADAVA VERSUS STATE OF U.P. [REFERRED TO]
MITESH KUMAR J. SHA VS. STATE OF KARNATAKA AND OTHERS [REFERRED TO]
DARYAO HURMAT S O SATWA MAHENDRA LAL JAINI ROOP CHAND BRUHAN KUMAR SADASHIV RAMCHANDRA DALVI VS. STATE OF UTTAR PRADESH [REFERRED TO]
PRATIBHA RANI VS. SURAJ KUMAR [REFERRED TO]
SARGUJA TRANSPORT SERVICE VS. STATE TRANSPORT APPELLATE TRIBUNAL M P GWALIOR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
S I ROOPLAL VS. LT GOVERNOR [REFERRED TO]
R ANNAPURNA VS. RAMADUGU ANANTHA KRISHNA SASTRY [REFERRED TO]
HARI SINGH MANN VS. HARBHAJAN SINGH BAJWA [REFERRED TO]
P RAMACHANDRA RAO VS. STATE OF KARNATAKA [REFERRED TO]
INDER MOHAN GOSWAMI VS. STATE OF UTTARANCHAL [REFERRED TO]
PADAL VENKATA RAMA REDDY ALIAS RAMU VS. KOVVURI SATYANARAYANA REDDY [REFERRED TO]
UNION OF INDIA VS. CIPLA LTD. [REFERRED TO]
KAMINI JAISWAL VS. UNION OF INDIA & ANR. [REFERRED TO]
ANAND KUMAR MOHATTA AND ANR. VS. STATE (GOVT. OF NCT OF DELHI) DEPARTMENT OF HOME AND ANR. [REFERRED TO]
ASHOK KUMAR VS. NEW INDIA ASSURANCE CO. LTD. [REFERRED TO]
JUDGEMENT
SUBHASH VIDYARTHI J. -
(1.)Heard Sri. Prashant Chandra Senior Advocate assisted by Sri. Anshuman Singh Advocate, the learned Counsel for the applicants, Sri. Amit Kumar Dwivedi, the learned A.G.A. and Sri. Avinash Chandra, the learned Counsel for the opposite party no. 2.
(2.)By means of the instant application filed under Sec. 482 Cr.P.C., the applicants have sought quashing of F.I.R. No. 39 of 2024 under Ss. 419, 420, 467, 468, 471, 427, 323, 504, 506 and 34 I.P.C., Police Station Kotwali, District Barabanki.
(3.)The learned A.G.A. and the learned Counsel for the opposite party no. 2 raised a preliminary objection that the application under Sec. 482 Cr.P.C. is not maintainable for quashing of the F.I.R. in view of the law laid down by a Bench consisting of seven Hon'ble Judges of this Court in Ramlal Yadava versus State of U.P. (1989) 1 MWN (Cr.) 198 All (FB).
(2.)By means of the instant application filed under Sec. 482 Cr.P.C., the applicants have sought quashing of F.I.R. No. 39 of 2024 under Ss. 419, 420, 467, 468, 471, 427, 323, 504, 506 and 34 I.P.C., Police Station Kotwali, District Barabanki.
(3.)The learned A.G.A. and the learned Counsel for the opposite party no. 2 raised a preliminary objection that the application under Sec. 482 Cr.P.C. is not maintainable for quashing of the F.I.R. in view of the law laid down by a Bench consisting of seven Hon'ble Judges of this Court in Ramlal Yadava versus State of U.P. (1989) 1 MWN (Cr.) 198 All (FB).
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