Manoj Kumar Mishra And Others Vs State Of U.P. Thru. Secy. Deptt. Home Civil Secrt. Lko. And Others

Allahabad High Court, Lucknow Bench 26 Jul 2024 Criminal Misc Writ Petition No. 5279 Of 2024 (2024) 07 AHC CK 0017
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Misc Writ Petition No. 5279 Of 2024

Hon'ble Bench

Narendra Kumar Johari, J; Vivek Chaudhary, J

Advocates

Ashok Kumar Pathak, Uday Pratap Singh

Final Decision

Disposed Of

Acts Referred
  • Bhartiya Nagrik Suraksha Sanhita, 2023 - Section 35(3)
  • Bhartiya Nayay Sanhita (BNS), 2023 - Section 117(2), 115(2), 351(3), 352

Judgement Text

Translate:

Heard learned counsel for the petitioners, learned A.G.A. appearing for the State/opposite parties and perused the record.

This petition seeks issuance of direction in the nature of certiorari for quashing the impugned F.I.R. dated 14.07.2024 bearing FIR/Case Crime No.0277/2024, for the offence under Sections 117(2), 115(2), 351(3), 352 of Bhartiya Nayay Sanhita (BNS), 2023, registered at Police Station Bhinga, District Shrawasti.

Learned counsel for the petitioners has submitted that the offences as alleged in FIR have maximum punishment for the term less than seven years imprisonment, whereas, the police is trying to arrest them, which is against the mandates of Code of Criminal Procedure.

Additional Government Advocate appearing for respondent State has given a statement on behalf of investigating agency that because the offence allegedly committed by the petitioners, entails sentence of less than seven years, provisions of Section 35(3) Bhartiya Nagrik Suraksha Sanhita, 2023 shall be strictly followed in terms of judgment rendered by Hon'ble Supreme Court of India in a case reported in (2014) 8 SCC 273: Arnesh Kumar vs. State of Bihar and another.

Considering the stand of the investigating agency, learned counsel for the petitioners states that let this petition be disposed of in view of the above said facts.

Accordingly, this petition is disposed of in view of the provisions of Section Section 35(3) Bhartiya Nagrik Suraksha Sanhita, 2023, and the law as laid down by Apex Court in the case of Arnesh Kumar (supra).

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