MONIKA MISHRA Vs. STATE OF U P
LAWS(ALL)-2014-7-434
HIGH COURT OF ALLAHABAD
Decided on
July 08,2014
Monika Mishra
Appellant
VERSUS
STATE OF U P
Respondents
JUDGEMENT
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(1.) LIST revised.
(2.) LEARNED counsel for the petitioners is not present.
(3.) HEARD learned A.G.A. for the State of U.P.
This petition has been filed by the petitioners Smt. Monika Mishra, Rohit Mishra alias Deepak Mishra, Chhanga Lal Mishra, Smt. Anita Mishra, Pankaj Yadav and Ajay with a prayer to quash the impugned F.I.R. and not to arrest the petitioners 2 to 6 in Case Crime No.609 of 2013, under Sections 363/366/507 I.P.C., Police Station -Kotwali, District -Sitapur. ;
(2.) LEARNED counsel for the petitioners is not present.
(3.) HEARD learned A.G.A. for the State of U.P.
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