ATUL YADAV AND 2 OTHERS Vs. STATE OF U P AND 2 OTHERS
LAWS(ALL)-2018-5-389
HIGH COURT OF ALLAHABAD
Decided on May 22,2018

Atul Yadav And 2 Others Appellant
VERSUS
State Of U P And 2 Others Respondents

JUDGEMENT

- (1.) Learned counsel for the petitioners has filed a supplementary affidavit today in Court, which is taken on record.
(2.) Heard Sri J.P.Yadav, learned counsel for the petitioners, Ms. Ibha Sinha, 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 10.5.2018, registered as case crime No.89 of 2018, under Sections 323, 504 I.P.C., and 3(1)(Da) SC/ST Act,1989, Police Station Jalalpur, District Jaunpur.;


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