MANEESHA YADAV Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Criminal Appeal @ SLP (Criminal) No. 8922 of 2022 Leave granted.

(2.) The present appeal challenges the order passed by the learned Single Judge of the High Court of Judicature at Allahabad dtd. 23/8/2022, rejecting the petition filed by the present appellants for quashing of the First Information Report (for short, 'FIR').

(3.) The complainant had filed the complaint that the initial permission for providing admission was granted to Raj School of Nursing and Paramedical College, Gorakhpur (for short, 'the said institute') for sixty seats but subsequently the permission was reduced to forty seats. However, in spite of reduction of number of seats, the said institute had admitted sixty students.