LAL KAMLENDRA PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Leave granted.

(3.) The appeal by Special leave has been filed against the impugned Judgment dated 3.9.2007 of the Allahabad High court in Criminal Miscellaneous Writ Petition No. 13227/2007, The aforesaid writ Petition was filed for quashing the F.I.R. in case Crime No. 1133/2007 under Sections 467, 468, 471, 420, 409 and 218 I.P.C., Police Station Mahoba, District Mahoba, U.P.