Mohammad Anwar vs The State Of U.P. And 2 Others
2015 Latest Caselaw 4487 ALL

Citation : 2015 Latest Caselaw 4487 ALL
Judgement Date : 23 November, 2015

Allahabad High Court

Mohammad Anwar vs The State Of U.P. And 2 Others on 23 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 27566 of 2015
 

 
Petitioner :- Mohammad Anwar
 
Respondent :- The State Of U.P. And 2 Others
 
Counsel for Petitioner :- Kamla Singh,Pankaj Dwivedi
 
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 20.10.2015 being Case Crime No.18 of 2015, under Sections 3 of the Railway Property (Unlawful Possession) Act, 1966, Police Station G.R.P. chopan, District Sonbhadra.

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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