AVINASH JAIN (IN F.I.R. AVINASH CHAND JAIN) Vs. STATE OF U.P.
LAWS(ALL)-2020-12-9
HIGH COURT OF ALLAHABAD
Decided on December 17,2020

Avinash Jain (In F.I.R. Avinash Chand Jain) Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

SAROJ YADAV, J. - (1.) This writ petition has been filed by Shri Avinash Jain challenging the First Information Report dated 11.3.2020 (hereinafter abbreviated to as 'F.I.R.') bearing Case Crime No.0098 of 2020, under Sections 406, 420, 504 and 506 I.P.C., Police Station Chowk, District Lucknow, lodged by respondent no.4 Shri Sanjeev Pandey.
(2.) In short, this writ petition reveals that opposite party no.4 lodged F.I.R. stating that respondent no.4 gave a patrimonial blue Gem to the petitioner at "New Gem Testing Laboratory" for testing. Rs.900/- testing fee was charged and a certificate had been issued certifying that the Gem was Synthetic.
(3.) It has also been written in the F.I.R. that on the very same day in the evening at 6.00 p.m., respondent no.4 went to the 'shop' of the petitioner to know the authenticity of the alleged Gem where the petitioner abused and threatened to kill respondent no.4.;


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