STATE BANK OF PATIALA AND ANOTHER Vs. NIKHIL RASTOGI AND 5 OTHERS
LAWS(ALL)-2016-12-99
HIGH COURT OF ALLAHABAD
Decided on December 17,2016

State Bank of Patiala and another Appellant
VERSUS
Nikhil Rastogi And 5 Others Respondents

JUDGEMENT

Ramesh Sinha, J. - (1.) This writ petition has been filed by the petitioner with the prayer to quash the F. I. R. dated 06.03..2016 which has been registered as Case Crime No. 226 of 2016 under Sections 420, 467, 468, 471, 406 & 506 I.P.C., Police Station Majhola, District Moradabad.
(2.) Sri Vishnu Dayal Agarwal, learned counsel appearing on behalf of private respondent No.1 is not present, though the matter is called out even in the revised list.
(3.) Heard Sri Mahabir Prasad Sarraf, learned counsel for the petitioners and Sri Ashish Pandey, learned A.G.A. for the State.;


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