Altaf vs The State Of U.P And Anr.
2012 Latest Caselaw 3534 ALL

Citation : 2012 Latest Caselaw 3534 ALL
Judgement Date : 16 August, 2012

Allahabad High Court

Altaf vs The State Of U.P And Anr. on 16 August, 2012

Bench: Sudhir Kumar Saxena




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- U/S 482/378/407 No. - 2910 of 2012
 

 
Petitioner :- Altaf
 
Respondent :- The State Of U.P And Anr.
 
Petitioner Counsel :- K.N Mishra
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Sudhir Kumar Saxena,J.

Heard learned counsel for petitioner and learned A.G.A.

This petition under Section 482 Cr.P.C. has been filed by the petitioner for quashing the charge-sheet no. 150 of 2011 filed in Case Crime No. 302 of 2011, under Sections 363 and 366 IPC, P.S.Dhanepur, district Gonda, pending in the court of Additional Sessions Judge, Court No.9, Gonda.

I have very carefully examined the submissions advanced by the learned counsel for the petitioner and gone through the record.

The charge-sheet has been filed after investigation which is based on the relevant materials. The charge-sheet can be quashed only on limited grounds, as such no interference is required to quash the impugned proceedings under Section 482 Cr.P.C.

The petition lacks merit and is accordingly dismissed.

Order Date :- 16.8.2012

VB/-