Nand Kishor @ Sonu vs State Of U.P. And 2 Ors
2015 Latest Caselaw 163 ALL

Citation : 2015 Latest Caselaw 163 ALL
Judgement Date : 27 April, 2015

Allahabad High Court

Nand Kishor @ Sonu vs State Of U.P. And 2 Ors on 27 April, 2015

Bench: Amreshwar Pratap Sahi, Arvind Kumar Mishra-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 10199 of 2015
 

 
Petitioner :- Nand Kishor @ Sonu
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- Amrit Shanker Dubey
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Amreshwar Pratap Sahi,J.

Hon'ble Arvind Kumar Mishra-I,J.

Heard learned Counsel for the petitioner.

The petitioner is named in the F.I.R. The offence against him indicates causing serious and grievous injuries to the injured.

In the aforesaid circumstances, no case is made for quashing of the F.I.R. as a cognizable offence is disclosed.

The writ petition is dismissed.

Order Date :- 27.4.2015

Irshad

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