Shalu Jaiswal @ Diksha And Another vs State Of U.P. Thru ...
2015 Latest Caselaw 2151 ALL

Citation : 2015 Latest Caselaw 2151 ALL
Judgement Date : 4 September, 2015

Allahabad High Court

Shalu Jaiswal @ Diksha And Another vs State Of U.P. Thru ... on 4 September, 2015

Bench: Ajai Lamba, Ashok Pal Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 6996 of 2015
 

 
Petitioner :- Shalu Jaiswal @ Diksha And Another
 
Respondent :- State Of U.P. Thru Secy.Development Of Home Lucknow & Ors.
 
Counsel for Petitioner :- Sajeet Kumar Singh
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ajai Lamba,J.

Hon'ble Ashok Pal Singh,J.

1. The petition seeks issuance of a writ in the nature of Certiorari quashing First Information Report dated 28-07-2015 bearing Case Crime No. 607 of 2015, under section 366 Indian Penal Code, Police Station-Thakurganj, District-Lucknow.

2. Counter Affidavit filed in court is taken on record.

3. In Counter Affidavit, it has been stated that statement of the victim has been recorded under section 164 Cr.P.C. The victim has not supported the prosecution case. She has admitted her marriage with Shailendra Maurya.

4. The Investigating Agency has concluded that offence has not been committed. Consequently, final report has been forwarded for filing.

5. Considering the above, it is evident that cause of action does not survive.

6. Accordingly, the writ petition is disposed of as infructuous.

7. In case final report has not been filed till date, let needful be done within three weeks.

Order Date :- 4.9.2015

AKS