Jiya Lal Yadava vs The State Of U.P Thru Secy., Home ...
2011 Latest Caselaw 6602 ALL

Citation : 2011 Latest Caselaw 6602 ALL
Judgement Date : 20 December, 2011

Allahabad High Court

Jiya Lal Yadava vs The State Of U.P Thru Secy., Home ... 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. - 12663 of 2011
 

 
Petitioner :- Jiya Lal Yadava
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., And Ors.
 
Petitioner Counsel :- Umajeet Gupta
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Surendra Vikram Singh Rathore,J.

Heard learned counsel for petitioner.

Petitioner has sought writ of certiorari for quashing the first information report dated 5.12.2011 in case crime no. 511 of 2011, under Sections 409, 467, 468, 471, 218 I.P.C, Police Station Kotwali Ngar, District Faizabad.

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-12663(M/B)/11

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