Jaswant Yadav @ Pappu @ Shakuni And ... vs The State Of U.P Thru Principal ...
2011 Latest Caselaw 6466 ALL

Citation : 2011 Latest Caselaw 6466 ALL
Judgement Date : 13 December, 2011

Allahabad High Court

Jaswant Yadav @ Pappu @ Shakuni And ... vs The State Of U.P Thru Principal ... on 13 December, 2011

Bench: Shri Narayan Shukla, Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 12355 of 2011
 

 
Petitioner :- Jaswant Yadav @ Pappu @ Shakuni And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home., And Ors.
 
Petitioner Counsel :- Rakesh Kumar Tripathi
 
Respondent Counsel :- Govt. Advocate,Parmeshwar Dutt Tiwari
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Surendra Vikram Singh Rathore,J.

The petitioners have challenged the First Information Report registered as Case Crime No.530 of 2011, under Sections 467, 468, 471, 420, 120-B, 504, 506 IPC, Police Station Talkatora, district Lucknow.

Upon perusal of the contents of the First Information Report, we find that the same discloses the commission of cognizable offence by the petitioners, therefore, no interference is warranted in the matter.

The writ petition is accordingly dismissed.

Order Date :- 13.12.2011

Banswar