PRAMOD KUMAR TIWARI AND ANOTHER Vs. STATE OF U P AND 2 OTHERS
LAWS(ALL)-2018-2-510
HIGH COURT OF ALLAHABAD
Decided on February 26,2018

Pramod Kumar Tiwari And Another Appellant
VERSUS
State Of U P And 2 Others Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioners and learned AGA for the State.
(2.) This petition for writ is before us with a prayer to quash the first information report dated 03.07.2017 bearing Case Crime No. 716 of 2017 pending investigation at Police Station Kalyanpur, District Kanpur Nagar pertaining to the offences under Sections 420, 406, 323, 504, 506 of the Indian Penal Code.
(3.) Learned counsel for the petitioners submits that no case is made out against the petitioners with regard to allegations contained in the First Information Report.;


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