BABULAL TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) This petition seeks issuance of a writ in the nature of certiorari quashing First Information Report No. 0472/2018 under Sections 323, 504, 506, 307 I.P.c., P.S. Antu, district Pratapgarh.

(2.) We have heard learned counsel for the petitioners and learned counsel for the State Mr. J.S. Tomar. We have also heard Mr. Durgendra Kumar Tiwari, Advocate who has appeared on behalf of respondent No.4. His power of attorney is taken on record.

(3.) We have gone through the contents of the impugned First Information Report.