Rahul vs State Of U.P. And 2 Ors
2015 Latest Caselaw 3035 ALL

Citation : 2015 Latest Caselaw 3035 ALL
Judgement Date : 8 October, 2015

Allahabad High Court

Rahul vs State Of U.P. And 2 Ors on 8 October, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 24158 of 2015
 

 
Petitioner :- Rahul
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- M.L. Rai
 
Counsel for Respondent :- Govt. Advocate,Shwetashwa Agrawal
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

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

Petitioner seeks quashing of the F.I.R. dated 23.8.2015 being Case Crime No. 469 of 2015, under Section 307 I.P.C., Police Station Kotwali (Ghaziabad), District Ghaziabad.

We have examined the First Information Report. It does disclose 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 :- 8.10.2015

Ashish Pd.

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