ANIL KUMAR SRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) This petition seeks issuance of a writ in the nature of Certiorari quashing first information report? bearing Case Crime No.145 of 2016, under Sections 419, 420, 467, 468 and 471 Indian Penal Code, Police Station Khondare, District Gonda.

(2.) We have read the impugned first information report in extenso.

(3.) Allegation against the petitioner is that the petitioner projected himself to be in Vigilance Department of the Railways and offered to get sons of respondent no.4/complainant employed in Railways. For the said purpose, substantial amount of money has been taken by the petitioner from respondent no. 4.