RIYAZ 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 17.8.2019 as well as charge sheet no. 30/2014 dated 23.02.2014 submitted by the investigating officer, Dhaurahra, District Kheri against the petitioners before the Additional Civil Judge (S.D.)/F.T.C., Lakhimpur Kheri.

(3.) Learned counsel for the petitioners has submitted that the First Information Report has been lodged against the petitioner on the basis of false story. It has also been submitted that the petitioner has not committed any offence and he has wrongly been summoned in this case. Lastly, learned counsel for the petitioner has submitted that petitioner is ready to surrender before the court below and some protection may be granted to him.