Veer Singh And 4 Others vs State Of U.P. And 3 Ors.
2015 Latest Caselaw 4548 ALL

Citation : 2015 Latest Caselaw 4548 ALL
Judgement Date : 24 November, 2015

Allahabad High Court

Veer Singh And 4 Others vs State Of U.P. And 3 Ors. on 24 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 24439 of 2014
 

 
Petitioner :- Veer Singh And 4 Others
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- Anshul Kumar Singhal,Vinod Kumar Agrawal
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Nobody is present to press this petition even after revised call of the cause list.

The petitioners seek quashing of the First Information Report dated 21.11.2014 registered as Case Crime No. 834 of 2014 under Sections 420, 467, 468, 471, 120-B I.P.C., Police Station Phase-II, Noida, Tehsil Dadari, District Gautam Budh Nagar.

We have gone through the impugned F.I.R. It discloses a cognizable offence. No case for quashing of the same is made out.

The writ petition is dismissed.

Order Date :- 24.11.2015

Ashish Pd.

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