JUDGEMENT
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(1.) Heard Sri Pt. Nawin Sharma, the petitioner who appeared in person, Sri Irshad Husain, learned AGA for the State and perused the F.I.R. as well as material on record.
(2.) This writ petition has been filed with the prayer to direct the respondent nos. 1 and 2 to register an F.I.R. against respondent no. 4 in terms of the law laid down by the Hon'ble Apex Court in Criminal Writ Petition No. 68 of 2008 (Lalita Kumari Vs. State of U.P, 2012 4 SCC 1 within the shortest possible time.
(3.) It emerges from the present petition that one Banwari Singh applied for housing loan by moving an application on 29.9.2016 to the Branch Manager of Bank of India Midhakur, Agra on which the Branch Manager respondent no. 4 Ram Prakash Singh found some discrepancies for consideration of loan application of the said person, hence he returned his application with certain objections vide letter dated 7.10.2016, copy of which has been annexed as annexure-3 of the writ petition.;
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