VISHNU KUMAR RAJPOOT & ANR Vs. STATE OF U P THRU PRIN SECY , HOME SECTT LKO & ORS
LAWS(ALL)-2018-8-73
HIGH COURT OF ALLAHABAD
Decided on August 14,2018

Vishnu Kumar Rajpoot And Anr Appellant
VERSUS
State Of U P Thru Prin Secy , Home Sectt Lko And Ors Respondents

JUDGEMENT

- (1.) This petition seeks issuance of a writ in the nature of certiorari quashing F.I.R. No.74 of 2018, under Sections 366, 504 I.P.C., Police Station Satrikh, District Barabanki.
(2.) Heard learned counsel for the petitioners and Shri Dinesh Singh Rana, learned counsel for the respondent State.
(3.) Shri Dinesh Singh Rana, 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 incriminating evidence has been found. Final report has been prepared.;


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