Krishan Kumar Srivastava vs State Of U.P. And 3 Others
2018 Latest Caselaw 1146 ALL

Citation : 2018 Latest Caselaw 1146 ALL
Judgement Date : 30 May, 2018

Allahabad High Court

Krishan Kumar Srivastava vs State Of U.P. And 3 Others on 30 May, 2018

Bench: Ramesh Sinha, Dinesh Kumar Singh-I




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 14231 of 2018
 

 
Petitioner :- Krishan Kumar Srivastava
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Vishal Jaiswal
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Dinesh Kumar Singh-I,J.

Heard Sri Vishal Jaiswal, learned counsel for the petitioner, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.

Learned AGA has pointed out that the prayer made in the present writ petition is misconceived, to which learned counsel for the petitioner could not waive out the preliminary objection raised by the learned AGA.

The writ petition is, accordingly, dismissed.

(Dinesh Kumar Singh-I,J.) (Ramesh Sinha, J.)

Order Date :- 30.5.2018/NS

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