DHANANJAY VERMA 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 Dhananjay Verma and Lalita with a prayer to quash the F.I.R. in case crime no. 1646 of 2012, under section 363,366 I.P.C. P.S. Loni, District Ghaziabad.

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