Allahabad High Court
Narendra Kumar Kushwaha vs State Of U.P. & Others on 2 April, 2010
Author: S.C. Agarwal
Bench: S.C. Agarwal
Court No. - 55 Case :- CRIMINAL MISC. WRIT PETITION No. - 19395 of 2008 Petitioner :- Narendra Kumar Kushwaha Respondent :- State Of U.P. & Others Petitioner Counsel :- Harish Chandra Mishra Respondent Counsel :- Govt. Advocate Hon'ble Mrs. Poonam Srivastav,J.
Hon'ble S.C. Agarwal,J.
It is stated by learned Addl. Government Advocate that charge sheet in this matter has been filed.
Filing of charge sheet would mean that allegations in the FIR have been prima facie corroborated by evidence collected during investigation. In such a situation, it would not be appropriate to enter into questions of fact and to quash the first information report.
Consequently, we dismiss this writ petition without expressing any opinion on merits of the case.
Order Date :- 2.4.2010 Iss