Allahabad High Court
Ankit Rastogi And 2 Others vs State Of Uttar Pradesh And 2 Others on 16 April, 2026
Author: Ajit Kumar
Bench: Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2026:AHC:86019-DB
HIGH COURT OF JUDICATURE AT ALLAHABAD
CRIMINAL MISC. WRIT PETITION No. - 16062 of 2025
Ankit Rastogi And 2 Others
.....Petitioner(s)
Versus
State Of Uttar Pradesh And 2 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Rakesh Pati Tiwari
Counsel for Respondent(s)
:
Ajay Kumar, G.A., Mumtaz Ahmad Siddiqui, Riyaz Ahmad Siddiqui, Sunil Kumar Upadhyay
Court No. - 1
HON'BLE AJIT KUMAR, J.
HON'BLE INDRAJEET SHUKLA, J.
List is being revised.
This writ petition questions the first information report in connection with Case Crime No. 132 of 2025, under Sections 332(b), 64(1), 115(2), 351(3), 333, 352 BNS, P.S. Mugalpura, District Moradabad, however, nobody is present on behalf of the petitioners to press the writ petition, however, Sri Anand Vikram Singh, learned Additional Government Advocate for the State is present.
Office has submitted following report:
"It is most humbly submitted that as per report submitted by the Legal Cell, O/o Director General of Police, Uttar Pradesh, chargesheet has been filed. Therefore, in view of above, the case is put up for order before Hon'ble Court."
In view of the fact that charge sheet in the case has already been submitted by the police after collecting evidence at its level finding petitioners' involvement in the offence complained of, in our considered view it would be appropriate that the charge sheet so filed is questioned in an appropriate proceeding at appropriate forum.
Accordingly, we decline to grant any further indulgence in the matter.
Petition is accordingly dismissed, consigned to records with aforesaid liberty.
(Indrajeet Shukla,J.) (Ajit Kumar,J.) April 16, 2026 v.k. updh.