DINESH KUMAR Vs. STATE OF UP

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned A.G.A. for the State and perused the record.

(2.) By means of the present writ petition under Article 226 of the Constitution of India, the petitioner is assailing the legality and validity of the FIR dtd. 28/6/2024 registered as Case Crime No.0484 of 2024, under Ss. 406, 419, 420, 504 and 506 IPC, Police Station- Kotwali Nagar, District Banda.

(3.) Submission made by learned counsel for the petitioner is that the present FIR is an outcome of dispute between the parties. The offences are punishable under 7 years or less than 7 years.