Allahabad High Court
Sona Samrat Maurya vs State Of U.P. And 2 Others on 3 April, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2026:AHC:72719-DB
HIGH COURT OF JUDICATURE AT ALLAHABAD
CRIMINAL MISC. WRIT PETITION No. - 4778 of 2026
Sona Samrat Maurya
.....Petitioner(s)
Versus
State Of U.P. And 2 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Kamlesh Kumar Tiwari
Counsel for Respondent(s)
:
G.A.
Court No. - 47
HON'BLE J.J. MUNIR, J.
HON'BLE TARUN SAXENA, J.
Heard Mr. Kamlesh Kumar Tiwari, learned counsel for the petitioner and Mr. Murtaza Ali, learned State Law Officer on behalf of State.
Learned counsel for the petitioner argues that there was a marriage in the petitioner?s home and though, he was a candidate in the CTET examination scheduled to he held on 08.02.2026 from 9.30 a.m. to 12 noon, he did not participate.
On the other hand, the FIR shows that an imposter appeared for the petitioner in the examination and wrote it for him. He was caught and the biometric data revealed his false identity. It is very difficult for us to accept the petitioner disputed defence. Even an imposter would not go and write an examination for no consideration.
In the totality of circumstances, we are not inclined to quash the impugned FIR which affects the integrity of the Public Examination System. This petition is, accordingly, dismissed.
(Tarun Saxena,J.) (J.J. Munir,J.) April 3, 2026 C. MANI/ Prashant