Ashok Kumar And Ors. vs The State Of U.P Thru Principal ...
2013 Latest Caselaw 1425 ALL

Citation : 2013 Latest Caselaw 1425 ALL
Judgement Date : 26 April, 2013

Allahabad High Court

Ashok Kumar And Ors. vs The State Of U.P Thru Principal ... on 26 April, 2013

Bench: Abdul Mateen, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 3510 of 2013
 

 
Petitioner :- Ashok Kumar And Ors.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Petitioner Counsel :- Dinesh Kumar Shukla
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioners and learned Additional Government Advocate.

Under Challenge in the instant writ petition is F.I.R. relating to Case Crime No.29 of 2013, under sections 147,148,149,452,323,324,504,506 I.P.C. and 3(1)(X) S.C./S.T.Act, police station Kouriya district Gonda.

We have gone through the F.I.R. which discloses commission of cognizable offence, as such, the same cannot be quashed.

The writ petition is misconceived and is accordingly dismissed.

Order Date :- 26.4.2013

kvg/-

Supreme Court Judgments

High Court Judgments

Campus Buzz

Library

Legal Education

More

Circulars & Notices

Ashok Kumar And Ors. vs The State Of U.P Thru Principal ...
2013 Latest Caselaw 1425 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Ashok Kumar And Ors. vs The State Of U.P Thru Principal ...2013 Latest Caselaw 1425 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Ashok Kumar And Ors. vs The State Of U.P Thru Principal ...
2013 Latest Caselaw 1425 ALL