Dharm Singh And 2 Ors vs State Of U.P. And 2 Ors.
2015 Latest Caselaw 4474 ALL

Citation : 2015 Latest Caselaw 4474 ALL
Judgement Date : 23 November, 2015

Allahabad High Court

Dharm Singh And 2 Ors vs State Of U.P. And 2 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. - 27573 of 2015
 

 
Petitioner :- Dharm Singh And 2 Ors
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Syed Ali Imam
 
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 2.11.2015 being Case Crime No. 262 of 2015, under Sections 379, 411 I.P.C., Police Station Jarcha, 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.

Download the LatestLaws.com Mobile App