RAJESH KUMAR TIWARI AND ORS Vs. STATE OF U P THRU PRIN SECY HOME AND ORS
LAWS(ALL)-2018-8-72
HIGH COURT OF ALLAHABAD
Decided on August 14,2018

Rajesh Kumar Tiwari And Ors Appellant
VERSUS
State Of U P Thru Prin Secy Home And Ors Respondents

JUDGEMENT

- (1.) This petition seeks issuance of a writ in the nature of Certiorari quashing F.I.R. No.161 of 2018, under Section 392 I.P.C., Police Station Kudwaar, District Sultanpur.
(2.) None has put in appearance for the petitioners.
(3.) Shri S.P.Singh, learned counsel for the respondent State has filed short counter affidavit on behalf of investigating agency in court today, which is taken on record. In the affidavit, it has been stated that the investigation has been concluded. No evidence has been found suggesting commission of offence under Section 392 I.P.C. Chargesheet, however, has been prepared for committing offence under Sections 323, 504, 506 I.P.C.;


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