Allahabad High Court
Smt. Nirma Patel And 3 Others vs State Of U.P. And 3 Others on 25 July, 2023
Bench: Vivek Kumar Birla, Rajendra Kumar-Iv
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:147650-DB Court No. - 45 Case :- CRIMINAL MISC. WRIT PETITION No. - 11017 of 2023 Petitioner :- Smt. Nirma Patel And 3 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Abhai Kumar Singh Counsel for Respondent :- G.A. Hon'ble Vivek Kumar Birla,J.
Hon'ble Rajendra Kumar-IV,J.
1. This writ petition has been filed for quashing the impugned First Information Report dated 25.4.2023 in Case Crime No. 0085 of 2023, under Sections 147, 307, 279, 337, 120B IPC, Police Station Jansa, Commissionerate Varanasi, District Varanasi.
2. A prayer for adjournment has been made on behalf of the learned counsel for the petitioner, however, Sri G.P. Singh, learned AGA, on instructions, submits that a charge-sheet dated 3.6.2023 has been submitted against petitioner no. 1-Smt. Nirma Patel, petitioner no. 2-Vinod Rajbhar and petitioner no. 4-Mangala Patel. He further submits that petitioner no. 3-Surendra Rajbhar has been exonerated and Sections 147, 307 and 120B IPC has been deleted and Section 506 and 111 IPC has been added as such, the cause for filing present writ petition no more survives.
3. In view of above, the writ petition is dismissed as having become infructuous.
Order Date :- 25.7.2023 Abhishek