SHIV CHAND AWASTHI Vs. STATE OF U. P.

JUDGEMENT

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

(2.) Notices to respondent no. 2 is dispensed with.

(3.) By means of this petition, the petitioners have prayed for quashing the entire proceedings in Case No. 2962 of 2021 (State of U.P. vs. Shiv Chandra Awasthi and others) pending in the court of learned Civil Judge (Senior Division), F.T.C., District-Lakhimpur Kheri and also quash the order dtd. 16/12/2021 passed by learned Additional Chief Judicial Magistrate (F.T.C.) Lakhimpur.