KAMLESH YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Shiv Ram Tewari, learned counsel for the petitioners and Sri Aniruddha Kumar Singh, learned Additional Government Advocate-I for the State.

(2.) By means of this petition filed under Sec. 482 Cr.P.C., the petitioners have prayed for the following reliefs:-

(3.) Attention has been drawn towards the First Information Report (in short F.I.R.) dtd. 16/4/2021 whereby the false and misconceived allegations have been levelled against the petitioners by one Inspector Incharge, Sri Kamla Kant Tripathi, the informant.