Shashank Sharma vs State Of U P And 3 Others
2021 Latest Caselaw 3992 ALL

Citation : 2021 Latest Caselaw 3992 ALL
Judgement Date : 18 March, 2021

Allahabad High Court

Shashank Sharma vs State Of U P And 3 Others on 18 March, 2021

Bench: Munishwar Nath Bhandari, Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 2302 of 2021
 

 
Petitioner :- Shashank Sharma
 
Respondent :- State Of U P And 3 Others
 
Counsel for Petitioner :- Piyush Kumar Srivastava
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Shamim Ahmed,J.

The case was called in the revised list. None appears for the petitioner.

The writ petition has been filed challenging F.I.R. dated 03.02.2021 in Case Crime No.0068 of 2021, under Sections 376, 354, 392, 323, 506 I.P.C. and 66 of Information Technology Act, registered with Police Station Baradari, District Bareilly.

The petition does not disclose any ingredient to quash the F.IR. as enunciated in the judgment in the case of State of Haryana vs. Bhajanlal 1992 AIR 604.

In view of the above, we do not find any reason to quash the F.I.R. when it discloses offence against the petitioner. Accordingly, the writ petition is dismissed.

Order Date :- 18.3.2021