Ram Pal vs The State Of U.P. & 2 Ors.
2013 Latest Caselaw 3277 ALL

Citation : 2013 Latest Caselaw 3277 ALL
Judgement Date : 12 June, 2013

Allahabad High Court

Ram Pal vs The State Of U.P. & 2 Ors. on 12 June, 2013

Bench: Shri Narayan Shukla, Rakesh Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 4914 of 2013
 

 
Petitioner :- Ram Pal
 
Respondent :- The State Of U.P. & 2 Ors.
 
Counsel for Petitioner :- Parashu Ram Kanaujia
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Rakesh Srivastava,J.

The petitioner has challenged the first information report relating to case crime no. 307/11 under Sections 363,366,120 I.P.C., Police Station Mohanlalganj, Lucknow.

Contents of the first information report disclose commission of cognizable offence. Therefore, no interference is warranted in the matter.

In the result, the writ petition is dismissed.

Order Date :- 12.6.2013

Tripathi

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