Allahabad High Court
Mohammad Ismaeel Khan vs State Of U.P.,Thru. Secretary Home ... on 26 April, 2012
Bench: Abdul Mateen, Sudhir Kumar Saxena
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 25 Case :- MISC. BENCH No. - 3183 of 2012 Petitioner :- Mohammad Ismaeel Khan Respondent :- State Of U.P.,Thru. Secretary Home Deptt., & Others Petitioner Counsel :- Punit Kumar Shukla Respondent Counsel :- G.A. Hon'ble Abdul Mateen,J.
Hon'ble Sudhir Kumar Saxena,J.
Heard learned counsel for the petitioner and learned Additional Government Advocate. Gone through the writ petition.
The petitioner has approached this Court by means of this Writ Petition under Article 226 of the Constitution with the prayer for quashing First Information Report relating to Case Crime No. 83 of 2012 under Sections 363, 366 & 506 IPC of Police Station Sadarpur, district Sitapur.
We have gone through the contents of the First Information Report. Since the allegations made in the First Information Report disclose commission of cognizable offence, as such, the same cannot be quashed.
The writ petition is accordingly dismissed.
Order Date :- 26.4.2012 anb