RAM MURTY MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Additional Government Advocate and perused the record.

(2.) This petition has been filed with the prayer to quash the Charge-Sheet No.1 of 2019 arising out of case crime no. 237 of 2019 under sections 323,504,506,427,452 IPC, P.S. Jaitpur, District Ambedkar Nagar and summoning order dated 27.11.2019 passed in Criminal Case No. 661 of 2019 Act by Judicial Magistrate, Tanda, Ambedkar Nagar.

(3.) Learned counsel for the petitioner has submitted that the First Information Report has been lodged against the petitioner on the basis of false and fabricated facts. It has also been submitted that the petitioner has falsely been implicated in this case. Lastly, learned counsel for the petitioner has submitted that petitioner is ready to surrender before the court below and some protection may be granted to him.