Yogendra Yadav vs State Of U.P. And 7 Others
2015 Latest Caselaw 5105 ALL

Citation : 2015 Latest Caselaw 5105 ALL
Judgement Date : 4 December, 2015

Allahabad High Court

Yogendra Yadav vs State Of U.P. And 7 Others on 4 December, 2015

Bench: Bala Krishna Narayana, Naheed Ara Moonis




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 28633 of 2015
 

 
Petitioner :- Yogendra Yadav
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Pradeep Kumar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Bala Krishna Narayana,J.

Hon'ble Naheed Ara Moonis,J.

The instant writ petition has been wrongly filed by the petitioner before this Court challenging the impugned F.I.R. dated 1.12.2015, which was initially registered under section 302 I.P.C. During the course of the investigation the Investigating Officer has converted the offence from section 302 to 306 I.P.C. The maximum sentence prescribed for offence under section 306 I.P.C. is ten years, hence this matter be placed before appropriate Bench on 8.12.2015.

Order Date :- 4.12.2015

Download the LatestLaws.com Mobile App