DEVEND KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Ratnendu Kumar Singh, learned A. G. A. for the State.

(2.) The petitioner claims to be working as Estate Manager in Modi Pon Limited Hapur Road, Modi Nagar, Ghaziabad; by means of the present writ petition he is seeking quashing of the history-sheet 31A, dtd. 20/8/2007, Police Station-Modi Nagar, district-Ghaziabad.

(3.) The petitioner has categorically pleaded that in Case Crime No. 527 of 2007, under Ss. 147, 323, 342, 452, 448, 427 and 511 I. P. C., Police Station-Modi Nagar, district-Ghaziabad he has been acquitted by the court concerned vide judgement and order dtd. 4/9/2009. The certified copy of the order has been placed on record. In Case Crime No. 126 of 1986, under Ss. -147, 148, 323, 324 and 307 I. P. C., Police StationBhojpur, district-Ghaziabad petitioner, after investigation came to be discharged, and police report was not filed against him.