ABDUL RAHMAN @ LUSI Vs. STATE OF U P AND 2 OTHERS
LAWS(ALL)-2018-4-425
HIGH COURT OF ALLAHABAD
Decided on April 03,2018

Abdul Rahman @ Lusi Appellant
VERSUS
State Of U P And 2 Others Respondents

JUDGEMENT

- (1.) Heard Sri A.M.Pandey, learned counsel for the petitioners, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) The present writ petition has been filed with the prayer to quash the history sheet No.75A of 1995, registered at police station Jiyanpur, District Azamgarh against the petitioner.
(3.) We have heard the learned counsel for the petitioner and also learned A.G.A.;


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