MURLI 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. 192 of 2016 dated 28.10.2016 arising out of case crime no. 349 of 2016 under sections 323, 504, 506, 354(B) and 511 IPC, Police Station Antu, District Pratapgarh and impugned summoning order dated 8.2.2017 passed by Judicial Magistrate, Pratapgarh in Criminal Case No. 286 of 2017 State v. Murli and others.

(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.