BHARTI AND 2 OTHERS Vs. STATE OF U P AND 2 OTHERS
LAWS(ALL)-2018-3-435
HIGH COURT OF ALLAHABAD
Decided on March 14,2018

Bharti And 2 Others Appellant
VERSUS
State Of U P And 2 Others Respondents

JUDGEMENT

- (1.) Sri Rajnesh Kumar Yadav, Advocate has filed his power on behalf of respondent no.3 which is taken on record.
(2.) Heard Sri Vinod Kumar Tripathi, learned counsel for the petitioners, Sri Rajnesh Kumar Yadav, learned counsel for the respondent no.3 and Sri R.K. Mishra, learned brief-holder for the State and perused the impugned F.I.R. as well as material brought on record.
(3.) This petition has been filed by the petitioners with a prayer to quash the impugned First Information Report dated 8.3.2018, registered as case crime no.240 of 2018, u/s 366 IPC, P.S. Kotwali City, district Bijnor.;


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