Vivek @ Monu vs State Of U.P. And 3 Ors.
2015 Latest Caselaw 4455 ALL

Citation : 2015 Latest Caselaw 4455 ALL
Judgement Date : 23 November, 2015

Allahabad High Court

Vivek @ Monu 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. - 27636 of 2015
 

 
Petitioner :- Vivek @ Monu
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Bal Krishna Pandey
 
Counsel for Respondent :- G.A.,Sachchida Nand Tiwari
 

 
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 26.9.2015 being Case Crime No. 368 of 2015, under Sections 498A, 323, 506 I.P.C. and Section 3/4 D.P.Act, Police Station Mahila Thana, District Ghaziabad.

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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