Ram Chandra & Anr. vs State Of U.P., Thru. Prin. Secy., ...
2014 Latest Caselaw 3886 ALL

Citation : 2014 Latest Caselaw 3886 ALL
Judgement Date : 1 August, 2014

Allahabad High Court

Ram Chandra & Anr. vs State Of U.P., Thru. Prin. Secy., ... on 1 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4141 of 2014
 

 
Petitioner :- Ram Chandra & Anr.
 
Respondent :- State Of U.P., Thru. Prin. Secy., Home & 3 Others
 
Counsel for Petitioner :- Pradeep Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This petition has been filed by the petitioners Ram Chandra & Anr. with a prayer to quash the FIR of case crime No. 182 of 2014 under sections 307, 308, 376-Ka & Gha, 326, 506, 120-B/34 IPC, P.S. Harchandpur, District Raebareli.

From the perusal of the FIR it appears that on the basis of allegation made therein the prima facie cognizable offence is made out. There is no scope of interfering in the FIR. Therefore, the prayer for quashing the FIR is refused.

Accordingly this petition is dismissed.

Order Date :- 1.8.2014

RPD