AMIT Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned AGA for the State.

(2.) The petitioners have prayed for the following reliefs:

(3.) The brief facts as culled out from the records and the petition are that the respondent No.3, Kuldeep Kumar lodged an First Information Report against the petitioners and criminal intimation. This complain was lodging on 6.10.2020. The police authorities registered the same as F.I.R. dated 6.10.2020 in Case Crime No.0409 of 2020 under Sections 147, 506 I.P.C. and 10(1) U.P. Regulation of Money - Lending Act 1976, Police Station - Badalpur District- Gautambudhnagar. The First Information Report dated 6.10.2020 is lodged against all the three brothers who were alleged to have been involved in money lending business.