Vineet Kumar vs State Of U.P. And 3 Ors.
2015 Latest Caselaw 4454 ALL

Citation : 2015 Latest Caselaw 4454 ALL
Judgement Date : 23 November, 2015

Allahabad High Court

Vineet Kumar vs State Of U.P. And 3 Ors. on 23 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 27628 of 2015
 

 
Petitioner :- Vineet Kumar
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Anurag Bhatt
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the parties.

Petitioner seeks quashing of the F.I.R. dated 24.4.2015 being Case Crime No. 242 of 2015, under Sections 147, 354-D, 504, 506, 323 I.P.C. and 7/8 POSCO Act, Police Station Kasganj, District Kasganj.

We have examined the First Information Report. It discloses a cognizable offence.

No case for quashing of the First Information Report is made out. The prayer in that regard is rejected.

Writ petition is dismissed.

Order Date :- 23.11.2015

Ashish Pd.

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