MAHMOOD ALI Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is at the instance of the original accused persons of the First Information Report (FIR) No. 127 of 2022 registered with the Mirzapur Police Station, District Saharanpur, State of U.P. dtd. 4/6/2022 for the offences punishable under Ss. 420, 467, 468, 471, 342, 386, 504 and 506 resply of the Indian Penal Code (IPC) and is directed against the order passed by the High Court of Judicature at Allahabad dtd. 8/7/2022 in the Criminal Miscellaneous Writ Petition No. 7335 of 2022 by which the High Court rejected the Writ Petition and thereby declined to quash the said FIR for the offences enumerated above.

(3.) The FIR in question reads as thus:-