PRABODH MOHAN TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Instant petition seeks quashing of a first information report (FIR), dated 26.9.2018, lodged by the respondent no.4 (informant) against the petitioners, as Case Crime No. 232 of 2018, at P.S. Lalkurti, District Meerut, under Sections 120-B, 406, 420 IPC,.

(2.) As parties are represented and affidavits have been exchanged between petitioners and the informant, with the consent of the learned counsel for the parties, this writ petition is being finally decided at the admission stage itself.

(3.) We have heard Shri S. K. Srivastava for the petitioners; learned AGA for the respondents 1 to 3; Shri Pushkar Mehrotra for the informant (respondent no. 4); and have perused the record.