Allahabad High Court
Zulfaqar vs State Of U.P. And 2 Ors. on 23 November, 2015
Bench: Arun Tandon, Vipin Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- CRIMINAL MISC. WRIT PETITION No. - 27603 of 2015 Petitioner :- Zulfaqar Respondent :- State Of U.P. And 2 Ors. Counsel for Petitioner :- Manish Joshi Counsel for Respondent :- G.A. Hon'ble Arun Tandon,J.
Hon'ble Vipin Sinha,J.
Heard learned counsel for the parties.
Petitioner seeks quashing of the F.I.R. dated 12.11.2015 being Case Crime No. 392 of 2015, under Sections 3/7 E.C. Act and 420 I.P.C., Police Station Dilari, District Moradabad.
We have examined the First Information Report. It discloses a cognizable offence.
No case for quashing of the First Information Report is made out. The prayer in that regard is rejected.
Writ petition is dismissed.
Order Date :- 23.11.2015 Ashish Pd.