Allahabad High Court
Ram Kumar Alias Ramu vs State Of U.P. Thru. The Prin. Secy. Home ... on 31 May, 2022
Bench: Ramesh Sinha, Saroj Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- CRIMINAL MISC. WRIT PETITION No. - 3464 of 2022 Petitioner :- Ram Kumar Alias Ramu Respondent :- State Of U.P. Thru. The Prin. Secy. Home Civil Secrt. U.P. Lko. And Others Counsel for Petitioner :- Ajay Kumar Gupta Counsel for Respondent :- G.A. Hon'ble Ramesh Sinha,J.
Hon'ble Mrs. Saroj Yadav,J.
This writ petition has been filed by the petitioner praying for the following reliefs:-
"(i) Issue a writ, order or direction in the nature of certiorari to quash the impugned First Information Report registered as Case Crime No. 0140 of 2022, under Sections 147, 148, 323, 504, 506 and 308 IPC, Police Station Kotwali Bikapur, District Ayodhya."
Case called out.
None appears to press this writ petition.
Sri Badrul Hasan, learned Additional Government Advocate for the State respondent is present.
Learned A.G.A. states that in the present case, F.I.R. has been lodged under Section 308 IPC along with other offence against the petitioner and the victim has also sustained injuries.
The present writ petition is accordingly dismissed for want of prosecution.
(Mrs. Saroj Yadav, J.) (Ramesh Sinha, J.) Order Date :- 31.5.2022 Arun