Allahabad High Court
Sikandar 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. - 27578 of 2015 Petitioner :- Sikandar Respondent :- State Of U.P. And 2 Ors. Counsel for Petitioner :- Shri Prakash Dwivedi 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 28.10.2015 being Case Crime No. 1849 of 2015, under Sections 143, 387, 452, 506,, 120B I.P.C., Police Station Chunar, District Mirzapur.
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.