Mohammad Ismaeel Khan vs State Of U.P.,Thru. Secretary ...
2012 Latest Caselaw 923 ALL

Citation : 2012 Latest Caselaw 923 ALL
Judgement Date : 26 April, 2012

Allahabad High Court

Mohammad Ismaeel Khan vs State Of U.P.,Thru. Secretary ... on 26 April, 2012

Bench: Abdul Mateen, Sudhir Kumar Saxena




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 3183 of 2012
 

 
Petitioner :- Mohammad Ismaeel Khan
 
Respondent :- State Of U.P.,Thru. Secretary Home Deptt., & Others
 
Petitioner Counsel :- Punit Kumar Shukla
 
Respondent Counsel :- G.A.
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Sudhir Kumar Saxena,J.

Heard learned counsel for the petitioner and learned Additional Government Advocate. Gone through the writ petition.

The petitioner has approached this Court by means of this Writ Petition under Article 226 of the Constitution with the prayer for quashing First Information Report relating to Case Crime No. 83 of 2012 under Sections 363, 366 & 506 IPC of Police Station Sadarpur, district Sitapur.

We have gone through the contents of the First Information Report. Since the allegations made in the First Information Report disclose commission of cognizable offence, as such, the same cannot be quashed.

The writ petition is accordingly dismissed.

Order Date :- 26.4.2012

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