RAVI KANT Vs. STATE OF UTTAR PRADESH

JUDGEMENT

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

(2.) Petitioner has approached this Court with a request to quash the impugned first information report dtd. 10/5/2022 registered as F.I.R. No. 110 of 2022 under Ss. 153A, 504, 505(2) IPC and Sec. 66 of IT Act, P.S. Hasanganj, District Lucknow.

(3.) This Court has the occasion to peruse the FIR and the FIR in question does discloses a cognizable offence, in view of this, there is no occasion for this Court to quash the FIR, as has been prayed on behalf of petitioners, as such, prayer made on the said score is refused by this Court.