Vivek Kumar Mishra vs State Of U.P. And 3 Others
2016 Latest Caselaw 6671 ALL

Citation : 2016 Latest Caselaw 6671 ALL
Judgement Date : 26 October, 2016

Allahabad High Court

Vivek Kumar Mishra vs State Of U.P. And 3 Others on 26 October, 2016

Bench: Krishna Murari, Ravindra Nath Kakkar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 22650 of 2016
 

 
Petitioner :- Vivek Kumar Mishra
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Praveen Kumar Shukla,Jitendra Singh
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Krishna Murari,J.

Hon'ble Ravindra Nath Kakkar,J.

Heard learned counsel for the petitioner.

A bare reading of the FIR goes to show that the allegations do constitute commission of cognizable offence, hence, there is no reason to quash the same.

The writ petition, accordingly, stands dismissed.

Order Date :- 26.10.2016

Anand Sri./-

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