JOSE PRAKASH GEORGE Vs. STATE OF U.P.

JUDGEMENT

(1.) Head Shri Dilip Kumar, learned Senior Advocate appearing for the petitioners and Shri Manish Goel, learned Additional Advocate General for the State.

(2.) The instant writ petition seeks quashing of the first information report dtd. 23/1/2023 giving rise to Case Crime No.54 of 2023, under Ss. 420, 467, 468, 506, 120-B IPC and Sec. 3/5 (1) of U.P. Prohibition of Unlawful Conversion of Religion Act, Police Station Kotwali, District Fatehpur.

(3.) It is contended by learned counsel for the petitioner is that the incident regarding which, the impugned first information report has been lodged is of 14/4/2022. Earlier in time, another first information report on almost identical allegations had been lodged on 15/4/2022 which gave rise to Case Crime No.224 of 2022, under Ss. 153A, 420, 467, 468, and 506 IPC and Sec. 3/5 (1) of U.P. Prohibition of Unlawful Conversion of Religion Act, 2021.