Allahabad High Court
Jitendra And 2 Others vs State Of U.P. And 3 Others on 4 March, 2025
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:30529-DB Court No. - 47 Case :- CRIMINAL MISC. WRIT PETITION No. - 2898 of 2025 Petitioner :- Jitendra And 2 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Dharmendra Kumar Yadav Counsel for Respondent :- G.A. Hon'ble Siddharth,J.
Hon'ble Praveen Kumar Giri,J.
1. Heard Sri Dharmendra Kumar Yadav, learned counsel for the petitioners, learned AGA for the State-respondents and perused the record.
2. This writ petition has been filed with the prayer to quash the First Information Report dated 21.01.2025, registered as Case Crime No.0031 of 2025, under Sections 361(2), 318(2), 115(2), 352, 351(3), of B.N.S., 2023, Police Station Garhmukteshwar, District Hapur.
3. Learned counsel for the petitioners states that he does not wishes to press the writ petition.
4. According, the writ petition is dismissed as not pressed.
Order Date :- 4.3.2025 VKG