Allahabad High Court
Ravindra Nath Rai & Another vs State Of U.P. & Another on 3 February, 2010
Bench: R.K. Agrawal, S.C. Agarwal
Court No. - 32 Case :- CRIMINAL MISC. WRIT PETITION No. - 19192 of 2007 Petitioner :- Ravindra Nath Rai & Another Respondent :- State Of U.P. & Another Petitioner Counsel :- Kamal Krishna 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 :- 3.2.2010 KU