Heera Lal And Anr. vs The State Of U.P Thru Principal ...
2013 Latest Caselaw 3303 ALL

Citation : 2013 Latest Caselaw 3303 ALL
Judgement Date : 18 June, 2013

Allahabad High Court

Heera Lal And Anr. vs The State Of U.P Thru Principal ... on 18 June, 2013

Bench: Shri Narayan Shukla, Arvind Kumar (Ii)




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. BENCH No. - 5141 of 2013
 

 
Petitioner :- Heera Lal And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- A.K Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Shri Narayan Shukla,J.

Hon'ble Arvind Kumar Tripathi (II),J.

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

The petitioner has challenged the first information report registered at Case Crime No.320 of 2012 under Sections 452/323/504/506/316 I.P.C., P.S. Jethwara, District Pratapgarh.

Upon perusal of the First Information Report, prima facie, we are of the view that the same discloses the commission of cognizable offence. Therefore, no interference is warranted. In the result, this writ petition is dismissed.

Order Date :- 18.6.2013

A.Nigam