Allahabad High Court
Ajay Kumar vs State Of U.P. And 3 Others on 14 July, 2022
Bench: Ashwani Kumar Mishra, Rajendra Kumar-Iv
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 43 Case :- CRIMINAL MISC. WRIT PETITION No. - 3324 of 2020 Petitioner :- Ajay Kumar Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Anjali,Pramod Kumar Singh Counsel for Respondent :- G.A. Hon'ble Ashwani Kumar Mishra,J.
Hon'ble Rajendra Kumar-IV,J.
This writ petition has been filed in the year 2020 with a prayer to quash the first information report dated 27.10.2012 registered as Case Crime No. 712 of 2012, under Sections 420, 406, 467, 468, 471 and 120B, Police Station - Kotwali Nagar, District - Bulandshahr.
The allegations in the first information report are to the effect that a gang has operated in which scholarship funds distributed to students have been embezzled amounting to Rs. 21,66,000/-. As per the allegations though the students were not admitted and have also not studied yet, scholarships were released to them and distributed amongst the said gang.
Prima-facie, allegations with regard to the commissioning of cognizable offence is clearly disclosed and, therefore, the prayer made to quash the first information report is declined.
The writ petition is dismissed.
Order Date :- 14.7.2022 Arif