Allahabad High Court
Tilakram Bahadur Shukla @ Jitendra ... vs State Of U.P. Thru Addl. Chief Secy.Home ... on 4 August, 2022
Bench: Ramesh Sinha, Saroj Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- CRIMINAL MISC. WRIT PETITION No. - 16626 of 2020 Petitioner :- Tilakram Bahadur Shukla @ Jitendra Bahadur Shukla Respondent :- State Of U.P. Thru Addl. Chief Secy.Home Lko And Ors Counsel for Petitioner :- Rama Pati Shukla,Avneesh Kumar Shukla Counsel for Respondent :- G.A. Hon'ble Ramesh Sinha,J.
Hon'ble Mrs. Saroj Yadav,J.
This petition seeks issuance of a writ in the nature of Certiorari quashing the impugned F.I.R. dated 09.09.2020 registered as F.I.R. No. 0327 of 2020, under Sections 505(2) IPC and Section 66 of Information and Technology (Amendment) Act, 2000, Police Station Mankapur, District Gonda and with a further prayer of staying the arrest of the petitioner.
Shri Shyam Karan Pandey, Advocate holding brief of Shri Rama Pati Shukla, learned counsel for the petitioner and Shri Chandra Shekhar Pandey, learned Additional Government Advocate for State-respondent are present.
Learned counsel for the petitioner submits that since incriminating evidence has been found against the petitioner during the course of investigation, therefore, the Investigating Officer, after due investigation, has filed charge-sheet before the Court concerned, hence the instant writ petition has become infructuous.
Considering the aforesaid, the instant writ petition is dismissed as infructuous.
Interim order, if any, stands vacated.
(Mrs. Saroj Yadav, J.) (Ramesh Sinha, J.) Order Date :- 4.8.2022 Arnima