RAJU Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) By means of the present application the applicant is challenging the entire proceeding of criminal case no. 2679 of 2018 arising out of case crime no. 306, 120B and 201 IPC, P .S. Said Nagli, District Amorha pending before the Ist Additional Chief Judicial Magistrate, Amroha.

(2.) Learned counsel for the applicant submitted that the FIR was got registered after two months of the incident by the father of the deceased and the applicant's name find place among the array of accused persons.

(3.) The content of the FIR shows that there is domestic scuffle and the entire tirade against the co-accused Vinod. Submission made by the counsel is that no allegation of any instigation on the part of the applicant.