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  • Section 41 (1) (b) read with Section 41-A of the Cr.P.C.
  • Sections 420, 120- B, 218 IPC
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Citation Codes
Equivalent Citations
citation codes
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Advocates
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  • Section 41 (1) (b) read with Section 41-A of the Cr.P.C.
  • Sections 420, 120- B, 218 IPC
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    Ajay Pal Singh v. State Of U.P. And 3 Ors.

    Court No. - 1

    Case :- CRIMINAL MISC. WRIT PETITION No. - 15999 of 2015

    Petitioner :- Ajay Pal Singh Respondent :- State Of U.P. And 3 Ors. Counsel for Petitioner :- Vinod Kumar Maurya Counsel for Respondent :- Govt.Advocate

    Hon'ble V.K. Shukla,J. Hon'ble Vijay Prakash Pathak,J.

    Heard learned counsel for the petitioner and learned AGA for the State.

    Petitioner has approached this Court with a request to quash the FIR dated 29.10.2014 registered as Case Crime No. 235/2014 under Sections 420, 120- B, 218 IPC at police station Kotwali Nagar, District Moradabad.

    This Court has the occasion to peruse the FIR and the FIR in question does discloses a cognizable offence, in view of this, there is no occasion for this Court to quash the FIR, as has been prayed on behalf of petitioner, as such, prayer made on the said score is refused by this Court.

    Learned counsel for the petitioner next contended that the offence in question as has been alleged to have been committed by the petitioner is under Sections 420, 120-B, 218 IPC and for none of the offences even if the charges are found to be proved sentence of more than 7 years can not be awarded and, in view of this, mechanically arrest should not be effectuated by the police personnel.

    The fact of the matter is that till date arrest has not been effectuated and this is mere apprehension of the petitioner that he/she would be arrested in breach of provisions as contained under Section 41 (1) (b) read with Section 41-A of the Cr.P.C. Once there is statutory provision provided for then it is always expected that the said provisions would be adhered to and in case there is any violation of the same, complaint can also be made before the Magistrate concerned to remedy the situation.

    In view of the above, it is hereby directed that in case arrest of petitioner is to be effectuated and the offence, in which he/she are wanted, will not entail sentence of more than 7 years then in that event concerned police personnel should deal with the matter in compliance of the provisions as contained under Section 41 (1) (b) read with Section 41-A of the Cr.P.C.

    Writ petition stands disposed of.

    Order Date :- 9.7.2015 A. Pandey

    Neutral Citation No. - 2015:AHC:90043-DB

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    Ajay Pal Singh v. State Of U.P. And 3 Ors.
    (Jul 9, 2015)