STATE OF UTTAR PRADESH Vs. AKHIL SHARDA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 6/3/2020 passed by the High Court of Judicature at Allahabad, Lucknow Bench, Lucknow in a Case under Ss. 482/378/407 No.2005 of 2019 by which the High Court in exercise of powers under Sec. 482 Cr.P.C. has quashed the criminal proceedings arising out of FIR bearing Case Crime No.260 of 2018 lodged under Sec. 406, registered at PS - Husainganj, District - Lucknow, the State of U.P. as well as the original informant have preferred the present appeals.

(2.) The facts leading to the present appeals in a nutshell are as under:

(3.) Ms. Aishwarya Bhati, learned ASG has appeared on behalf of the appellant ? State of UP and Dr. Abhishek Manu Singhvi, learned Senior Advocate has appeared on behalf of the original informant. Shri Ranjeet Kumar, learned Senior Advocate and Shri Sidharth Dave, learned Senior Advocate have appeared on behalf of the original accused.