LATA SRIVASTVA Vs. STATE OF U.P.

JUDGEMENT

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

(2.) This petition has been filed with the prayer to quash the order dated 14.09.2018 and non bailable warrant dated 17.06.2019 passed by the Civil Judge (C.D.), F.T.C., A.C.J.M., Lakhimpur Kheri in Case No.70 of 2018.

(3.) Learned counsel for the petitioners has submitted that the petitioners have not committed any offence and he has 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.