Ram Khiladi Baghel vs State Of U.P. And 2 Ors.
2015 Latest Caselaw 4501 ALL

Citation : 2015 Latest Caselaw 4501 ALL
Judgement Date : 23 November, 2015

Allahabad High Court

Ram Khiladi Baghel 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. - 27639 of 2015
 

 
Petitioner :- Ram Khiladi Baghel
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Ghanshyam Das Mishra
 
Counsel for Respondent :- G.A.,Mahesh Chandra Tiwari
 

 
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 12.10.2015 being Case Crime No. 804 of 2015, under Sections 354A, 506 I.P.C. and 8 of the Protection of Children From Sexual Offences Act, 2012, Police Station Admadaulla, District Agra.

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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