Atulya Kumar Pandey vs State Of U.P. And Anr.
2011 Latest Caselaw 662 ALL

Citation : 2011 Latest Caselaw 662 ALL
Judgement Date : 30 March, 2011

Allahabad High Court

Atulya Kumar Pandey vs State Of U.P. And Anr. on 30 March, 2011

Bench: Vinod Prasad




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 50
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5606 of 2011
 

 
Petitioner :- Atulya Kumar Pandey
 
Respondent :- State Of U.P. And Anr.
 
Petitioner Counsel :- Babu Ram Yadav
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Vinod Prasad,J.

Heard Sri B.R. Yadav learned counsel for the petitioner, learned A.G.A. and perused the entire record.

Perusal of record indicates that for cogent and sufficient reasons, the prayer for discharge of petitioner has been rightly refused by Magistrate in Case No.6996 of 2009 under Sections 323, 504, 352, 452, 392, 342 I.P.C. Police Station Kotwali, District Jaunpur, on 22.7.2010 and confirmed by lower revisional court vide order dated 24.2.2011.

This writ petition being bereft of merit, is dismissed.

Order Date :- 30.3.2011

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