RAHUL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Amit Kumar Awasthi, learned counsel for the petitioner, Sri S.P.Singh, learned Additional Government Advocate for the opposite party nos.1 and 2 through Video Conferencing and perused the record.

(2.) Since the point involved in the present case is trivial in nature, so with the consent of parties' counsel, who are present today, the present writ petition is being decided finally at the admission stage. Notice to the opposite party no.3 is dispensed with.

(3.) This petition has been filed for quashing the impugned first information report No.162 of 2020 under Section 60(2) U.P. Excise Act and Section 272 I.P.C. Police Station- Mailani District Kheri.