Ashutosh Singh @ Sonu Singh And ... vs The State Of U.P Thru Principal ...
2015 Latest Caselaw 1943 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 1669 of 2015
 

 
Petitioner :- Ashutosh Singh @ Sonu Singh And Ors.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Deptt., And Ors.
 
Counsel for Petitioner :- Om Prakash Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Hon'ble Ashok Pal Singh,J.

1. The petition seeks issuance of a writ in the nature of Certiorari quashing First Information Report dated 24-12-2014 bearing Case Crime No. 419 of 2014, under sections 147,406,506 Indian Penal Code, Police Station-Maal, District-Lucknow.

2. Counter Affidavit has been filed in court which is taken on record.

3. In para 13, particulars of the witnesses recorded in the course of investigation have been detailed. Investigating Agency has concluded that offence has been committed and Chargesheet has been prepared.

4. Considering the fact that incriminating material has been collected against the petitioners, no ground for quashing the First Information Report is made out.

5. Accordingly, the writ petition is dismissed.

Order Date :- 24.8.2015

AKS