MOHAR PAL Vs. STATE OF U.P.

JUDGEMENT

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

(2.) By way of this petition, the accused-petitioners pray for quashment of the impugned first information report dtd. 25/2/2022 in Case Crime No. 120 of 2022 under Ss. 420, 406, 120B India Penal Code (I.P.C.), Police Station Sungarhi, District Pilibhit and also for staying their arrest in respect of the aforesaid first information report.

(3.) Both the petitioners have alleged to have committed what can be said to be offences under Ss. 420, 406, 120B of IPC.