Kamlesh And Ors. vs The State Of U.P Thru Principal ...
2011 Latest Caselaw 6601 ALL

Citation : 2011 Latest Caselaw 6601 ALL
Judgement Date : 20 December, 2011

Allahabad High Court

Kamlesh And Ors. vs The State Of U.P Thru Principal ... 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. - 12664 of 2011
 

 
Petitioner :- Kamlesh And Ors.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Petitioner Counsel :- Dhirendra Singh
 
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 2.12.2011 in case crime no. 1165 of 2011, under Sections 308, 504, 506 I.P.C, Police Station Unchahar, District Raebareli.

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-12664(M/B)/11

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