ALKA DEVI Vs. STATE OF U P

JUDGEMENT

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

(2.) THIS petition has been filed by the petitioners Alka Devi and Neeraj Kumar with a prayer to quash the F.I.R. in case crime no. 624 of 2014, under sections 366 I.P.C., P.S. Sadar Bazar, District Saharanpur.

(3.) FROM the perusal of the F.I.R. it appears that on the basis of the allegations made therein prima facie cognizable offence is made out. There is no ground for interfering. In the F.I.R. Therefore, the prayer for quashing the impugned F.I.R. is refused.