Manvir Singh @ Chhotey vs State Of U.P. Thru Home Secy. And 2 ...
2015 Latest Caselaw 2597 ALL

Citation : 2015 Latest Caselaw 2597 ALL
Judgement Date : 23 September, 2015

Allahabad High Court

Manvir Singh @ Chhotey vs State Of U.P. Thru Home Secy. And 2 ... on 23 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 23267 of 2015
 

 
Petitioner :- Manvir Singh @ Chhotey
 
Respondent :- State Of U.P. Thru Home Secy. And 2 Others
 
Counsel for Petitioner :- Arvind Kumar Singh Ii
 
Counsel for Respondent :- Govt.Advocate
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

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

Petitioners seek quashing of the F.I.R. dated 5.9.2015 being Case Crime No. 321 of 2015, under Section 307 I.P.C., Police Station Merapur, District Fatehgarh.

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 :- 23.9.2015

Ashish Pd.

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