Vinay Kumar Singh S/O Mahesh ... vs State Of U.P. Thru Prin. Secy. Home ...
2011 Latest Caselaw 2902 ALL

Citation : 2011 Latest Caselaw 2902 ALL
Judgement Date : 21 July, 2011

Allahabad High Court

Vinay Kumar Singh S/O Mahesh ... vs State Of U.P. Thru Prin. Secy. Home ... on 21 July, 2011

Bench: Rajiv Sharma, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 1281 of 2010
 

 
Petitioner :- Vinay Kumar Singh S/O Mahesh Narain Singh
 
Respondent :- State Of U.P. Thru Prin. Secy. Home & Ors.
 
Petitioner Counsel :- Sumit K. Srivastava
 
Respondent Counsel :- G.A.,Dev Kumar Tripathi
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble S.C. Chaurasia,J.

Case called out.

Neither learned Counsel for the petitioner is present nor there is any request for passing over or adjournment of the case.

Heard learned A.G.A. and perused the records.

By means of this writ petition, the petitioner has sought for quashing of the F.I.R. relating to case crime no.12 of 2010, under sections 498-A, 504, 506 IPC and Section 3/4 of Dowry Prohibition Act, P.S. Antu, District Pratapgarh. This Court by an ad-interim order dated 17.2.2010 directed that the petitioner shall not be arrested in the aforesaid crime number till submission of charge sheet.

A counter affidavit has been filed by the State and the learned Additional Government Advocate on the basis of averments made in the counter affidavit, informs that in this case after due investigation, the police has submitted charge sheet against the petitioner-accused person.

In view of the fact that charge-sheet has been filed against the petitioner, we are not inclined to interfere in the FIR in exercise of powers under Article 226 of the Constitution of India and the writ petition is hereby dismissed. Interim order, if any, stands vacated.

Order Date :- 21.7.2011

Ajit/-