YOGENDRA PRATAP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Government Advocate for the State.

(2.) This petition seeks issuance of a direction in the nature of certiorari for quashing the impugned F.I.R. registered as Case Crime/F.I.R. No. 196 of 2024 under Ss. 323, 354, 504, 506 I.P.C., Police Station Vibhuti Khand, district Lucknow.

(3.) The punishment for the offences mentioned in the impugned F.I.R. is less than seven years.