VISHAMBHAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Additional Government Advocate and perused the record.

(2.) This petition under section 482 Cr.P.C. has been filed with the prayer to quash the impugned Charge-Sheet No.1 of 2018 dated 25.02.2018 arising out of Case Crime No.254 of 2017, under Sections 452, 323, 504, 354 (B) I.P.C. Police Station Kakori, District Lucknow and the entire proceedings of Criminal Case No.23552 of 2018 pending in the court of learned Additional Chief Judicial Magistrate-IV, Lucknow.

(3.) Learned counsel for the petitioners has submitted that the First Information Report has been lodged against the petitioners on the basis of false story. It has also been submitted that the petitioners have falsely been implicated in this case. Lastly, learned counsel for the petitioners has submitted that petitioners are ready to surrender before the court below and some protection may be granted to them.