Haji Noor Mohammad Qureshi vs State Of U.P. And 3 Ors
2015 Latest Caselaw 1061 ALL

Citation : 2015 Latest Caselaw 1061 ALL
Judgement Date : 8 July, 2015

Allahabad High Court

Haji Noor Mohammad Qureshi vs State Of U.P. And 3 Ors on 8 July, 2015

Bench: Sudhir Agarwal, Brijesh Kumar Srivastava-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 16192 of 2015
 

 
Petitioner :- Haji Noor Mohammad Qureshi
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Irshad Ali
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Brijesh Kumar Srivastava-II,J.

1. Heard learned counsel for the petitioner and perused the record.

2. By mean of present writ petition, petitioner is seeking quashing of the first information report dated 27.6.2015 registered as Case Crime No. 0566 of 2015, under Sections 420, 467, 468, 471 I.P.C., Police Station Kotwali Shahar, District Bulandshahar.

3. From a perusal of first information report and taking the allegations contained therein to be true, it cannot be said that commission of a cognizable offence is not made out. Despite repeated query, learned counsel for the petitioner also could not show that no offence whatsoever has been made out in the aforesaid first information report. Therefore, question of its quashing in the limited scope of judicial review in writ petition under article 226 of the Constitution does not arise.

4. In view thereof, relief sought by petitioner for quashing of impugned first information report cannot be granted.

5. The writ petition is, accordingly, dismissed.

Order Date :- 8.7.2015

Ashish Pd.