Vimlendra @ Pappu vs State Of U.P. And 2 Others
2015 Latest Caselaw 327 ALL

Citation : 2015 Latest Caselaw 327 ALL
Judgement Date : 4 May, 2015

Allahabad High Court

Vimlendra @ Pappu vs State Of U.P. And 2 Others on 4 May, 2015

Bench: V.K. Shukla, Ranjana Pandya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 10346 of 2015
 

 
Petitioner :- Vimlendra @ Pappu
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Akhilesh Kumar Mishra
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble V.K. Shukla,J.

Hon'ble Mrs. Ranjana Pandya,J.

Vimlendra alias Pappu is before this Court with a request to quash the first information report in question dated 15.04.2015 registered as Case Crime No. 339 of 2015, under sections 419, 420, 467, 468, 471, 429, 34 IPC and 3/5A/8 of Cow Slaughter Act and 11 Prevention of Animal Cruelty Act, 1960, Police Station Kalwari, District Basti.

We have the occasion to peruse the first information report in question in question and the first information report in question prima facie does reflect complicity of the petitioner also and son of the petitioner has been arrested on the spot.

In view of this, no case for quashing of the first information report is made out.

Accordingly, the writ petition is dismissed.

Order Date :- 4.5.2015

Sazia