PREETHU SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar Singh, learned counsel for applicant through video conferencing as well as learned A.G.A. for State and perused the record.

(2.) This application under section 482 Cr.P.C. has been filed challenging entire proceeding of Crime No. 79 of 2020 (State Vs. Preethu Singh), under Section 110(G) Cr.P.C. as well as notice under Section 111 Cr.P.C., P.S. Amaria, District- Pilibhit.

(3.) Record shows that Police of Police Station Amaria, District-Pilibhit submitted challan reports dated 12.10.2020 and 19.10.2020 against applicant Preethu Singh, whereby he has been challaned under Sections 110(G) and 111 Cr.P.C. It is alleged in aforesaid report that Case Crime No. 155 of 2020 under Section 447 IPC and Section 2/3 Prevention of the Damage to the Public Property Act, 1984 has been registered on account of which there is tension between parties. Allegations and counter allegations are being made by either side. There is every possibility of breach of peace. In order to prevent same, aforesaid persons has been callaned under Sections 110(G) and 111 Cr.P.C. In the interest of Justice, requisite amount of personal bond and surety bond be obtained from above named persons.