Kalu And 3 Ors. vs State Of U.P. And 3 Ors.
2015 Latest Caselaw 4459 ALL

Citation : 2015 Latest Caselaw 4459 ALL
Judgement Date : 23 November, 2015

Allahabad High Court

Kalu And 3 Ors. 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. - 27572 of 2015
 

 
Petitioner :- Kalu And 3 Ors.
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Shiv Kant Mishra
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the parties.

Petitioners seek quashing of the F.I.R. dated 11.11.2015 being Case Crime No. 916 of 2015, under Sections 147, 452, 354, 323 I.P.C., Police Station Noida Sector, District Gautam Budh Nagar.

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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