Ashwani Kumar Srivastava vs State Of U.P. Thru Secy. And 2 ...
2015 Latest Caselaw 4494 ALL

Citation : 2015 Latest Caselaw 4494 ALL
Judgement Date : 23 November, 2015

Allahabad High Court

Ashwani Kumar Srivastava vs State Of U.P. Thru Secy. And 2 ... on 23 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 27561 of 2015
 

 
Petitioner :- Ashwani Kumar Srivastava
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Deepak Verma
 
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 29.10.2015 being Case Crime No. 3689 of 2015, under Sections 419, 420, 406 I.P.C., Police Station Kotwali, District Mirzapur.

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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