Court No. - 45
Case :- CRIMINAL MISC. WRIT PETITION No. - 24632 of 2014
Petitioner :- Satya Pal Singh
Respondent :- State Of U.P. And 3 Others
Counsel for Petitioner :- Rajeev Singh
Counsel for Respondent :- Govt.Advocate
Hon'ble Ravindra Singh,J.
Hon'ble Manoj Kumar Gupta,J.
Heard learned counsel for the petitioner and the learned AGA.
This petition has been filed by the petitioner Saya Pal Singh with a
prayer that suitable direction be issued to the authority concerned not to
arrest the petitioner in CB No. 623 of 2007 - CBCID Gorakhpur Sector
Gorakhpur (Case Crime No. 366/2007 under sections
419/420/467/468/471/120-B/218 IPC P.S. Shahpur district Gorakhpur.
From the perusal of the writ petition, it reveals that it is a case in which
the First Information Report has been registered against the petitioner
and other co-accused person but during investigation, the name of the
petitioner came to light. In such circumstances, a blanket stay for his
arrest, as prayed for, can not be granted.
However, considering the nature of allegations made in the FIR, it is
directed that in case the petitioner appears before the Court concerned
within 30 days from today and apply for bail, the same shall be heard
and disposed of expeditiously, if possible, on the same day by the
courts below.
With the above direction, this writ petition is finally disposed of.
Order Date :- 12.1.2015
AM/-
Neutral Citation No. - 2015:AHC:1187-DB