Smt. Pratima Pankaj Bhargava And ... vs The State Of U.P Thru Principal ...
2012 Latest Caselaw 2402 ALL

Citation : 2012 Latest Caselaw 2402 ALL
Judgement Date : 31 May, 2012

Allahabad High Court

Smt. Pratima Pankaj Bhargava And ... vs The State Of U.P Thru Principal ... on 31 May, 2012

Bench: Imtiyaz Murtaza, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 4397 of 2012
 

 
Petitioner :- Smt. Pratima Pankaj Bhargava And Ors.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Petitioner Counsel :- Ravi Singh Sisodiya
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioners and learned A.G.A. for State.

The present petition has been filed for quashing the impugned false F.I.R. lodged in Case Crime No. 171 of 2011, under sections 419 and 420 I.P.C. , Police Station Aliganj, District- Lucknow.

Earlier two writ petitions had been filed. Writ petition No. 2821 of 2012 was decided by Division Bench comprising of Hon'ble Mr. Justice Abdul Mateen and Hon'ble Mr. Justice Sudhir Kumar Saxena and Writ petition No. 5471 of 2011 was decided by Division Bench comprising of Hon'ble Mr. Justice Rajiv Sharma and Hon'ble Mr. Justice S.C. Chaurasiain.

We are of the opinion that this matter should be placed before any of the above mentioned Benches after obtaining proper order from Hon'ble Senior Judge.

Order Date :- 31.5.2012

S. Kumar