MUNNAN KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Additional Government Advocate. This writ petition has been filed for quashing of an FIR in case crime No.219 of 2010, under sections 420, 467, 468 and 471 IPC, Police Station Civil Lines, District Moradabad.

(2.) We had summoned the I.O. along with the case diary. He is present in Court today. It is stated that although the petitioners were not named in the F.I.R., but the witnesses and co-accused have stated that they went and called some person to impersonate as Maqbool, who has already dead.

(3.) It was argued that so far as the named accused persons Raj Pal, Tej Pal, Mehndi Hasan and Satya Pal are concerned, they have already been charge sheeted and Raj Pal and Tej Pal are in jail. Mehndi Hasan and Satya Pal have been bailed out. It was further contended that the petitioner Munnan Kahn @ Hibzur Rehman is aged about 72 years and that there is no reliable evidence or material against the petitioners.