HUSSAIN ZAIDI Vs. STATE OF UP

JUDGEMENT

(1.) Pursuant to the order of this Court, learned AGA has produced the copy of the instructions which is taken on record.

(2.) Heard Sri V.M. Zaidi, learned Senior Advocate, assisted by Sri M.J. Akhtar and Sri Shahzad Alam, learned counsel for the petitioner, Sri Satyam Narayan, learned counsel for the informant and Sri Ratan Singh, learned AGA for the State.

(3.) The present writ petition has been preferred with the prayer to quash the impugned first information report dtd. 15/5/2024 and the investigation of Case Crime No.152 of 2024, under Ss. -420, 467, 468, 471 IPC, Police Station- Civil Lines, District- Meerut.