AJAY KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.G.A. for the State respondents.

(2.) This writ petition has been filed with the prayer to quash the First Information Report dtd. 25/5/2002, registered as Case Crime No. 0122 of 2022 under Sec. 120-B, 419, 420, 467, 468, 471, 474, 465, 477-A, 409 I.P.C. and Sec. 7 and 13 of Prevention of Corruption Act, 1988, at Police Station Sahjanwa, District Gorakhpur. Further prayer has been made not to arrest the petitioner in the aforesaid case.

(3.) The Writ Petition is being decided finally on the consent of the parties without calling for counter affidavit.