Sabir Ali vs State Of U.P. And 2 Ors.
2015 Latest Caselaw 4500 ALL

Citation : 2015 Latest Caselaw 4500 ALL
Judgement Date : 23 November, 2015

Allahabad High Court

Sabir Ali 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. - 27630 of 2015
 

 
Petitioner :- Sabir Ali
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Ravindra Prakash Srivasta
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the parties.

It is the case of the petitioner that neither any knife nor other instruments has been recovered from the accused-petitioner nor he has been arrested along with animals in question. It is stated that the First Information Report has only been lodged by the police because the petitioner had refused to give evidence on the asking of the police in a different case.

We have gone to the FIR. It discloses the 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.