Hari Prasad Shukla vs State Of U.P. And 2 Others
2015 Latest Caselaw 2323 ALL

Citation : 2015 Latest Caselaw 2323 ALL
Judgement Date : 15 September, 2015

Allahabad High Court

Hari Prasad Shukla vs State Of U.P. And 2 Others on 15 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 21899 of 2015
 

 
Petitioner :- Hari Prasad Shukla
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Pradeep Chauhan
 
Counsel for Respondent :- Govt. Advocate
 

 
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 27.8.2014 being Case Crime No. 482 of 2014, under Sections 419, 420, 467, 468, 471 I.P.C., Police Station Govind Nagar, Kanpur Nagar.

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 :- 15.9.2015

Ashish Pd.

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