Deena vs State Of U.P. And 3 Ors.
2015 Latest Caselaw 4463 ALL

Citation : 2015 Latest Caselaw 4463 ALL
Judgement Date : 23 November, 2015

Allahabad High Court

Deena 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. - 27631 of 2015
 

 
Petitioner :- Deena
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Diwan Saifullah Khan
 
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 25.10.2015 being Case Crime No. 742 of 2015, under Sections 324, 308, 504, 506 I.P.C., Police Station Khanpur, District Ghazipur.

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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