Suresh Tomar vs State Of U.P. And 2 Ors.
2015 Latest Caselaw 3437 ALL

Citation : 2015 Latest Caselaw 3437 ALL
Judgement Date : 26 October, 2015

Allahabad High Court

Suresh Tomar vs State Of U.P. And 2 Ors. on 26 October, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 25683 of 2015
 

 
Petitioner :- Suresh Tomar
 
Respondent :- State Of U.P. And 2 Ors.
 
Counsel for Petitioner :- Sunil Kumar Tiwari
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the parties.

The petitioner seeks quashing of the First Information Report dated 29.9.2015 registered as Case Crime No. 232 of 2015 under Sections 34/201 I.P.C. and 7 and 13(1) (d) of Prevention of Corruption Act, 1988, Police Station Delhi Gate, District Meerut.

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 :- 26.10.2015

Ashish Pd.

Download the LatestLaws.com Mobile App