Allahabad High Court
Aparna @ Vibha Shukla & Others vs State Of U.P. & Others on 12 January, 2010
Bench: R.K. Agrawal, S.C. Agarwal
Court No. - 32 Case :- CRIMINAL MISC. WRIT PETITION No. - 14389 of 2008 Petitioner :- Aparna @ Vibha Shukla & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- R.K. Dubey Respondent Counsel :- Govt. Advocate Hon'ble R.K. Agrawal,J.
Hon'ble S.C. Agarwal,J.
The learned AGA states on instructions that charge sheet has already been filed in this case.
Filing of charge sheet would mean that the allegations in the writ petition 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 the merits of the case.
The interim order dated 18.8.2008 is vacated.
Order Date :- 12.1.2010 AM/-