Allahabad High Court
Omi @ Om Singh vs State Of U.P.And Others on 25 January, 2010
Bench: R.K. Agrawal, S.C. Agarwal
Court No. - 32 Case :- CRIMINAL MISC. WRIT PETITION No. - 853 of 2009 Petitioner :- Omi @ Om Singh Respondent :- State Of U.P.And Others Petitioner Counsel :- Rajeev Kumar Pandey 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 F.I.R. 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 20.1.2009 is vacated.
Order Date :- 25.1.2010 AM/-