Satish Yadav vs State Of U.P., Thru. Prin. Secy., ...
2014 Latest Caselaw 3901 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4153 of 2014
 

 
Petitioner :- Satish Yadav
 
Respondent :- State Of U.P., Thru. Prin. Secy., Home & 4 Others
 
Counsel for Petitioner :- Aishwarya Pratap Singh
 
Counsel for Respondent :- Govt. Advocate,Santosh Kumar Yadav
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Learned counsel for the petitioner is not present.

Heard learned  A.G.A.

This petition has been filed by the petitioners Shamim Ullah and others with a prayer to quash the FIR of case crime No. 187 of 2014 under sections 307, 504, 506 IPC, P.S. Kakori, District Lucknow.

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.

However, considering the submission made by learned A.G.A.  that name of the petitioner has not come to light as accused. There is no need to issue any direction.

Accordingly this petition is disposed of.

Order Date :- 1.8.2014

RPD