JUDGEMENT
-
(1.) Sri Janardan Yadav, lerned counsel for the respondent no.5 is not present though the matter has been taken up in the revised list.
(2.) Heard Sri A.K.Chaudhary, learned counsel for the petitioners, Sri Vikas Sahai, learned A.G.A. for the State and perused the record.
(3.) This petition has been filed by the petitioners with a prayer to quash the impugned First Information Report dated 26.4.2017 registered as Case Crime No.107 of 2017, under Sections 363, 366(A), 506 I.P.C., Police Station Nizamabad, District Azamgarh.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.