JAGMOHAN SINGH Vs. VIMLESH KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against a judgment and order dtd. 1/9/2021, whereby, the High Court of Judicature at Allahabad has allowed Criminal Miscellaneous Writ Petition No. 5975/2021 and quashed the the FIR dtd. 27/3/2021 registered as Crime Case No. 0161/2021 under Ss. 419,420, 467, 468, 471, 504 and 506 of the Indian Penal Code at Kotwali Chhibramau, District-Kannauj, Uttar Pradesh.

(3.) The Criminal Case/FIR has been quashed in exercise of the power under Sec. 482 of the Cr.P.C. A copy of the FIR is included in the paperbook.