RAHUL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) THE matters relates to quashing of F.I.R with respect to case crime no. 242 of 2009 under Sections 420, 406, 504 & 506 IPC of P.S.Alambagh, district Lucknow. It is submitted that the F.I.R lodged by opposite party no. 4 against the petitioners is with respect to sale deed. It is further submitted that the petitioners have got no concern with the execution of the sale deed. Learned counsel for the petitioners has not brought on record the said sale deed. Let him do so within two days. List the petition in the next week.