RUCHIR RASTOGI Vs. PANKAJ RASTOGI

JUDGEMENT

(1.) Leave granted.

(2.) These appeals assail the correctness of the judgment and order dtd. 15/4/2019 passed by Allahabad High Court in Criminal Misc. Writ Petition Nos.31343 and 31370 of 2018 (filed by the respondents herein) whereby both the writ petitions were allowed and the First Information Report(FIR) lodged by the present appellant dtd. 22/10/2018 registered as Case Crime No.0128 of 2018 under Sec. 457, 380 and 506 of the Indian Penal Code, 1860(IPC), Police Station Pheelkhana, District Kanpur Nagar was quashed. The private respondents herein were the accused in the said FIR.

(3.) Shorn of unnecessary details, the relevant facts are as follows: