Latifunnisha vs Superintendent Of Police Distt ...
2014 Latest Caselaw 4204 ALL

Citation : 2014 Latest Caselaw 4204 ALL
Judgement Date : 8 August, 2014

Allahabad High Court

Latifunnisha vs Superintendent Of Police Distt ... on 8 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
C.M. Application no. 73207 of 2014
 
IN
 

 
Case :- MISC. BENCH No. - 5919 of 2014
 

 
Petitioner :- Latifunnisha
 
Respondent :- Superintendent Of Police Distt Gonda And Ors.
 
Counsel for Petitioner :- A.P Shukla
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

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

This amendment application has been filed with a prayer to amend the order dated 11.7.2014.

It is submitted by learned counsel for the applicant that during investigation sections 467, 468, 471 IPC have been added whereas these sections are not in the FIR and this writ petition has been filed with a prayer to quash the FIR.

Considering the facts the order dated 11.7.2014 does not require any amendment, such prayer is refused.

However, it is directed that in case the petitioner moves the application under the added sections also, the same shall be considered as directed by order dated 11.7.2014.

Accordingly the correction application is disposed of.

Order Date :- 8.8.2014

RPD