DALPAT CHAND JAIN AND ANOTHER Vs. STATE OF U P AND 2 OTHERS
LAWS(ALL)-2018-4-395
HIGH COURT OF ALLAHABAD
Decided on April 03,2018

Dalpat Chand Jain And Another Appellant
VERSUS
State Of U P And 2 Others Respondents

JUDGEMENT

- (1.) Sri Abhishek Tripathi, Advocate, has filed his Vakalatnama on behalf of respondent no.3 today in Court, which is taken on record.
(2.) Heard Sri Manu Khare, learned counsel for the petitioners, Sri Abhishek Tripathi, learned counsel for respondent no.3, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(3.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 23.12.2017 registered as Case Crime No.177 of 2017, under Sections 147, 148, 420, 467, 466, 471, 323, 504, 506 I.P.C., Police Station Collectorganj, District Kanpur Nagar.;


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