NAFISA Vs. STATE OF U. P.

JUDGEMENT

(1.) At the very outset, learned counsel for the petitioners states that he does not propose to file any rejoinder affidavit in response to the counter affidavit filed by the respondents.

(2.) Heard Sri. Ajatshatru Pandey, learned counsel for the petitioners and learned counsel for the State-respondents.

(3.) The instant petition has been filed on behalf of the petitioners with a prayer to quash the FIR dtd. 7/8/2022 giving rise to Case Crime No. 0582 of 2022, under Ss. 384, 420, 195, 506, 120-B, 211 IPC, Police Station-Cantt., District-Gorakhpur as well as not to arrest the petitioners in pursuance of the impugned FIR.