Mohammad Anees vs State Of U.P., Thru. Prin. ...
2011 Latest Caselaw 195 ALL

Citation : 2011 Latest Caselaw 195 ALL
Judgement Date : 10 March, 2011

Allahabad High Court

Mohammad Anees vs State Of U.P., Thru. Prin. ... on 10 March, 2011

Bench: Abdul Mateen, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 2375 of 2011
 

 
Petitioner :- Mohammad Anees
 
Respondent :- State Of U.P., Thru. Prin. Secy.,Home & Others
 
Petitioner Counsel :- Jai Prakash Singh,Atul Kumar Singh
 
Respondent Counsel :- G.A.
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioner and learned Additional Government Advocate.

Under challenge in the instant writ petition is F.I.R. relating to Case Crime No. 35 of 2011 under Section 498-A I.P.C., & 3/4 Dowry Prohibition Act, police station Lalganj, district Pratapgarh.

We have gone through the F.I.R., which discloses commission of cognizable offence, as such, the same cannot be quashed.

The writ petition is misconceived and is accordingly dismissed.

However, it is provided that if petitioner surrenders and moves application for bail, the same shall be considered and decided expeditiously by the courts below.

Order Date :- 10.3.2011

psd