RAJESHWAR PRASAD SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri N.I.Jafri, learned counsel for the petitioner and learned A.G.A.for the State of U.P.

(2.) FROM the perusal of impugned FIR, it appears that on the basis of allegations made therein, prima facie, coagnizable offence is made out. There is no ground to interfere in the impugned FIR, therefore, the prayer for quashinig the impugned FIR is refused.

(3.) FROM the perusal of the counter affidavit filed on behalf of the State of U.P.it reveals that in the present case the investigation has been completed and the sanction of the prosecution has been accorded by the competent authority vide order dated 25.3.2013. Therefore, the interim order dated 27.7.2011 is hereby vacated.