SANDEEP KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Ms. Meera Tripathi, learned Additional Government Advocate for the State-respondents.

(2.) This writ petition has been filed for quashing an FIR and staying the arrest of the petitioner in Case Crime No. 23/2018, under Sections 419/420/170 IPC and Section 7 Criminal Law Amendment Act & Section 15 (2) (B) of Indian Medical Council Act, 1956, P. S. Kotwali, District Unnao.

(3.) It cannot be said that on the allegations in the FIR, no prima facie case is disclosed.