UROOJ AHMAD KHAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ramakar Shukla, learned counsel for the petitioner, Sri Pawan Kumar Mishra, learned Additional Government Advocate for opposite parties no.1 to 3 through Video Conferencing and perused the material available on record.

(2.) Since the point involved in the present writ petition is trivial in nature, so with the consent of learned counsel for the parties, who are present today, the present writ petition is being decided at the admission stage. Notice to opposite party no.4 is dispensed with.

(3.) This petition seeks issuance of direction in the nature of certiorari for quashing the impugned F.I.R. dated 17.04.2020 lodged by opposite party no.4 vide F.I.R. No.133 of 2020 under Section 505 I.P.C. and section 66 Information Technology (Amendment) Act, 2008, Police Station Kotwali Dehat, District Sultanpur.