Allahabad High Court
Desh Raj Singh Kushwaha vs State Of U.P. & Others on 5 January, 2010
Bench: R.K. Agrawal, S.C. Agarwal
Court No. - 32 Case :- CRIMINAL MISC. WRIT PETITION No. - 19429 of 2007 Petitioner :- Desh Raj Singh Kushwaha Respondent :- State Of U.P. & Others Petitioner Counsel :- S.K. Nigam Respondent Counsel :- Govt. Advocate Hon'ble R.K. Agrawal,J.
Hon'ble S.C. Agarwal,J.
It has been stated by the learned Additional Government Advocate that charge sheet in this matter has been filed against all the accused. 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 is vacated.
Order Date :- 5.1.2010 samz