HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL MISC. WRIT PETITION No. - 16199 of 2015 Petitioner :- Ajay Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- L.K. Dwivedi,Rahul Pandey Counsel for Respondent :- Govt.Advocate Hon'ble Sudhir Agarwal,J.
Hon'ble Brijesh Kumar Srivastava-II,J.
1. Heard learned counsel for the petitioner and perused the record.
2. By mean of present writ petition, petitioner is seeking quashing of the first information report dated 13.5.2015, registered as Case Crime No. 196 of 2015 under Sections 308, 325 I.P.C., Police Station Gulawathee, District Bulandshahr.
3. From a perusal of first information report and taking the allegations contained therein to be true, it cannot be said that commission of a cognizable offence is not made out. Despite repeated query, learned counsel for the petitioner also could not show that no offence whatsoever has been made out in the aforesaid first information report. Therefore, question of its quashing in the limited scope of judicial review in writ petition under article 226 of the Constitution does not arise.
4. In view thereof, relief sought by petitioner for quashing of impugned first information report cannot be granted.
5. The writ petition is, accordingly, dismissed.
Order Date :- 8.7.2015 Ashish Pd.