JEBIN NAGARAJAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned AGA.

(2.) In view of the proposed order notice to opposite party no. 2 is dispensed with.

(3.) At the outset learned counsel for the petitioner has submitted that the petitioner has been granted bail from the learned courtbelow. He is only seeking the quashing of the chargesheet filed against him on the ground that prima-facie the offence against the petitioner is not made out. He has further submitted that the material collected during the investigation does not suggest the lodging of F.I.R., therefore, the matter may be quashed.