IRSHAD AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petition seeks issuance of a writ in the nature of certiorari quashing the F.I.R. No. 494 of 2019, under Sections 420, 406, 504 I.P.C. and Section 3(1)(dha) and 3(1)(va) S.C./S.T. Act, P.S. Safdarganj, District Barabanki.

(2.) We have heard learned counsel for the petitioner and learned counsel for the State.

(3.) We have carefully gone through the contents of the impugned first information report.