Tej Pal And 7 Others vs State Of U.P. And 3 Others
2021 Latest Caselaw 4522 ALL

Citation : 2021 Latest Caselaw 4522 ALL
Judgement Date : 23 March, 2021

Allahabad High Court

Tej Pal And 7 Others vs State Of U.P. And 3 Others on 23 March, 2021

Bench: Munishwar Nath Bhandari, Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 2263 of 2021
 

 
Petitioner :- Tej Pal And 7 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rakesh Tripathi
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Shamim Ahmed,J.

This writ petition has been filed to challenge F.I.R. dated 04.02.2021 in Case Crime No.0014 of 2021, U/s 498-A, 494, 323, 504 I.P.C. and 3/4 Dowry Prohibition Act, Police Station Dhanari, District Sambhal.

The petitioners have failed to make out a case of the nature, where F.I.R. can be quashed. It is in reference to the judgments of Apex Court in the cases State of Haryana vs. Bhajan Lal, AIR 1992 SC 604 and State of Telangana vs. Habib Abdullah Jeelani (2017) 2 SCC 779. The petitioner no.1 is on interim bail.

The writ petition is dismissed finding no merit in it.

Order Date :- 23.3.2021