Prem Narayan & Another vs State Of U.P. Through Prin. Secy. ...
2011 Latest Caselaw 6600 ALL

Citation : 2011 Latest Caselaw 6600 ALL
Judgement Date : 20 December, 2011

Allahabad High Court

Prem Narayan & Another vs State Of U.P. Through Prin. Secy. ... on 20 December, 2011

Bench: Sudhir Agarwal, Surendra Vikram Rathore




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. BENCH No. - 12686 of 2011
 

 
Petitioner :- Prem Narayan & Another
 
Respondent :- State Of U.P. Through Prin. Secy. Home Deptt. Up & Ors.
 
Petitioner Counsel :- Brijesh Yadav "Vijay",M.P. Yadav
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Surendra Vikram Singh Rathore,J.

Heard learned counsel for petitioners.

Petitioners have sought writ of certiorari for quashing the first information report dated 25.8.2011 in case crime no. 550 of 2011, under Sections 363, 366 I.P.C, Police Station Motipur, District Bahraich.

Having gone through the aforesaid first information report, it cannot be said that prima facie no offence under the aforesaid provisions of I.P.C. is made out. No interference is called for.

Dismissed.

Dt. 20.12.2011

PS-12686(M/B)/11