Allahabad High Court
Jagat Pal Singh vs State Of U.P. & Others on 4 February, 2010
Bench: R.K. Agrawal, S.C. Agarwal
Court No. - 32 Case :- CRIMINAL MISC. WRIT PETITION No. - 1925 of 2009 Petitioner :- Jagat Pal Singh Respondent :- State Of U.P. & Others Petitioner Counsel :- Ajay Singh Respondent Counsel :- Govt. Advocate Hon'ble R.K. Agrawal,J.
Hon'ble S.C. Agarwal,J.
It has been stated by the learned Addl. Government Advocate that the charge-sheet in this matter has been filed.
Filing of the charge-sheet would mean that the 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 the merits of the case.
Order Date :- 4.2.2010 KU