Amit Kumar Yadav And Anr. vs State Of U.P. And Others
2011 Latest Caselaw 2348 ALL

Citation : 2011 Latest Caselaw 2348 ALL
Judgement Date : 24 June, 2011

Allahabad High Court

Amit Kumar Yadav And Anr. vs State Of U.P. And Others on 24 June, 2011

Bench: Dilip Gupta, Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 11287 of 2011
 

 
Petitioner :- Amit Kumar Yadav And Anr.
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ajay Pandey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Dilip Gupta,J.

Hon'ble Pankaj Mithal,J.

By this writ petition, the petitioners have prayed for quashing the First Information Report dated 15.4.2011 in Case Crime No. 28 of 2011 under Sections 387, 420, 504, 147, IPC Police Station Mohammadpur Painsa, District Kaushambi.

It is alleged in the first information report that the petitioners asked for money from the complainant in lieu of providing chits to his daughter in the alleged examination of High School.

Prima facie, we find that the matter requires consideration by the Court.

Until further orders or until submission of the charge sheet, petitioners' arrest in Case Crime No. 28 of 2011 under Sections 387, 420, 504, 147, IPC Police Station Mohammadpur Painsa, District Kaushambi, shall remained stayed.

Order Date :- 24.6.2011

Gss