Monish And Another vs State Of U.P. Thru Secy. And 2 ...
2015 Latest Caselaw 4637 ALL

Citation : 2015 Latest Caselaw 4637 ALL
Judgement Date : 26 November, 2015

Allahabad High Court

Monish And Another vs State Of U.P. Thru Secy. And 2 ... on 26 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 27835 of 2015
 

 
Petitioner :- Monish And Another
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Krishna Dutt Tiwari
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

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

Petitioners seek quashing of the F.I.R. dated 24.10.2015 being Case Crime No. 876 of 2014, under Sections 3/5/8 Cow Slaughter Act, Police Station Civil Line, District Moradabad.

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 :- 26.11.2015

Ashish Pd.

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