Mohd. Jais Alias Jais Mohd. vs State Of U.P. And Others
2011 Latest Caselaw 2329 ALL

Citation : 2011 Latest Caselaw 2329 ALL
Judgement Date : 21 June, 2011

Allahabad High Court

Mohd. Jais Alias Jais Mohd. vs State Of U.P. And Others on 21 June, 2011

Bench: Dilip Gupta, Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 11178 of 2011
 

 
Petitioner :- Mohd. Jais Alias Jais Mohd.
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Shahroze Khan
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Dilip Gupta,J.

Hon'ble Pankaj Mithal,J.

We have heard learned counsel for the petitioner. Learned A.G.A. appears for the State respondents.

By this writ petition the petitioners have prayed for quashing the first information report dated 11.6.2011 in Case Crime No. 586 of 2011 under Section 379/411 I.P.C., P.S. Mohana, District Sidharth Nagar.

It is alleged in the FIR that 14 trees of Eucalyptus have been illegally cut and sold away by the petitioner without having any right.

We do not find any good ground to interfere in the matter at this stage.

The writ petition is dismissed. However, in the facts and circumstances of the case, in case petitioner surrenders before the concerned Magistrate, his bail application shall be considered expeditiously.

Order Date :- 21.6.2011

Gss