SUBODH KUMAR JAIN Vs. STATE OF UTTAR PRADESH

JUDGEMENT

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

(2.) This writ petition seeks quashing of the first information report dtd. 9/3/2019 giving rise to Case Crime No. 168 of 2019 under Ss. 392, 4111.P.C., police station Sikandra, District Agra.

(3.) The facts of the case briefly are that the first information report alleged that on 9/3/2019, the first informant had gone to attend the Barat of his nephew to village Khandwai. At around, 2:30 p.m., he was resting in a room when an unknown boy, present in the room, suddenly got up and ran away with the bag in the hand of the first informant and thereafter mounted to a motorcycle driven by his associates and made good his escape. The bag contained Rs.1.4 lacs in cash and some silver and gold jewellery as also the mobile phone of his nephew Gaurav Tomar, the mobile number being 6395142418.