Pramod Kumar Rawat vs State Of U.P. Thru Secy Deptt Of ...
2012 Latest Caselaw 1821 ALL

Citation : 2012 Latest Caselaw 1821 ALL
Judgement Date : 16 May, 2012

Allahabad High Court

Pramod Kumar Rawat vs State Of U.P. Thru Secy Deptt Of ... on 16 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 3764 of 2012
 

 
Petitioner :- Pramod Kumar Rawat
 
Respondent :- State Of U.P. Thru Secy Deptt Of Home And Others
 
Petitioner Counsel :- Shaquiel Ahmad
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

By means of this petition the petitioner has prayed for issue of a writ, order of direction in the nature of Certiorari quashing the impugned First Information Report as case crime No. 20 of 2012, Under Section 420, 467, 468, 471, 406, 504, 506, 120B I.P.C. registered at Police Station Mohana District Lucknow as contained in Annexure No. 1 to this Writ petition so far as it relates to the petitioner.

It is the matter of investigation.

It is accordingly dismissed.

Order Date :- 16.5.2012

S. Kumar

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