CHINTA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Dileep Kumar Srivastava, learned counsel for the petitioners, Sri Balbir Yadav, learned counsel for the respondent No.3/complainant and the learned A.G.A. for the State-respondents.

(2.) This writ petition has been filed praying for the following reliefs:-

(3.) Learned counsel for the petitioners in support of his submission states that the entire allegation is levelled against the son of petitioners. Even his son is also not traceable. At no point of time, they are the instrument in the aforesaid case.