RAM BRIKSHA PATEL 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 with a prayer to quash the F.I.R. in case crime no. 217 of 2014, under sections 323, 504, 506 I.P.C. and 3 (1) (X) SC/ST Act, P.S. Badagaon, District Varanasi.

(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.