Sanjay Saroj And Ors. vs The State Of U.P Thru Secy., Home ...
2013 Latest Caselaw 884 ALL

Citation : 2013 Latest Caselaw 884 ALL
Judgement Date : 12 April, 2013

Allahabad High Court

Sanjay Saroj And Ors. vs The State Of U.P Thru Secy., Home ... on 12 April, 2013

Bench: Abdul Mateen, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 3083 of 2013
 

 
Petitioner :- Sanjay Saroj And Ors.
 
Respondent :- The State Of U.P Thru Secy., Home Deptt., Lucknow And Ors.
 
Petitioner Counsel :- Saurabh Srivastava
 
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 FIR relating to Case Crime No. 263 of 2012, under Sections 304, 323, 504 & 506 IPC, police station Antu, district Pratapgarh.

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

The writ petition is misconceived and is accordingly dismissed.

Order Date :- 12.4.2013

Pradeep/-

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