Dharamveer Singh Thakur And ... vs State Of U.P. And 2 Ors.
2015 Latest Caselaw 4490 ALL

Citation : 2015 Latest Caselaw 4490 ALL
Judgement Date : 23 November, 2015

Allahabad High Court

Dharamveer Singh Thakur And ... 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. - 27615 of 2015
 

 
Petitioner :- Dharamveer Singh Thakur And Another
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Rajesh Chandra Gupta,Kesh Mani Dubey
 
Counsel for Respondent :- G.A.,Brij Lal Shukla
 

 
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 22.9.2015 being Case Crime No. 322 of 2015, under Sections 323, 324, 504 I.P.C. and 3(1)10 S.C./S.T. Act, Police Station rabupura, 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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