Ori And 13 Others vs State Of U.P. Thru Secy. And 2 ...
2015 Latest Caselaw 4692 ALL

Citation : 2015 Latest Caselaw 4692 ALL
Judgement Date : 26 November, 2015

Allahabad High Court

Ori And 13 Others 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. - 27828 of 2015
 

 
Petitioner :- Ori And 13 Others
 
Respondent :- State Of U.P. Thru Secy. And 2 Others
 
Counsel for Petitioner :- Dhirendra Pratap Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the petitioners and learned A.G.A.

Petitioners seek quashing of the F.I.R. dated 31.10.2015 being Case Crime No. 353 of 2014, under Sections 147, 148, 323, 504, 308, 427, 379 I.P.C., Police Station Sahjanwa, District Gorakhpur.

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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