RAM JOHAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ram Singh, learned counsel for the petitioners, Sri S.P. Singh, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.

(2.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 23.12.2012 registered as Case Crime No. 417 of 2012, under Sections 419, 420, 467, 468, 471 I.P.C., Police Station Akbarpur, District Ambedkar Nagar.

(3.) Learned counsel for the petitioners submits that the petitioners and respondent no. 4 are related to each other and there was civil litigation between the parties. He further submits that an application under Section 143 of U.P.Z.A. and L.R. Act is stated to have been filed in the matter by the informant and others and there is allegation and counter allegation between the parties for filing the same. If there was any such application, the competent authority should have to proceed under Section 340 Cr.P.C., 1973 against the petitioners, hence, the present FIR has been lodged as a pressure tactics levelling false and frivolous allegation though no offence is made out against the petitioners, hence, the FIR be quashed.