Viresh @ Ramesh vs The State Of U.P Thru Secy., Home ...
2011 Latest Caselaw 6603 ALL

Citation : 2011 Latest Caselaw 6603 ALL
Judgement Date : 20 December, 2011

Allahabad High Court

Viresh @ Ramesh 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. - 12680 of 2011
 

 
Petitioner :- Viresh @ Ramesh
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., And Ors.
 
Petitioner Counsel :- Neeraj Sahu
 
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 11.11.2011 in case crime no. 606 of 2011, under Sections 363, 366 I.P.C. Police Station Manjhila, District Hardoi. .

From a bare perusal of F.I.R., it is evident that the girl is minor. No evidence regarding her age has been placed on record before this Court to show otherwise. From a perusal of 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-12680(M/B)/11