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Judgment
As prayed for by Sri Sudhir Mehrotra, learned A.G.A. put up immediately after lunch so that he could furnish the desired information by that time.
Hon''ble Binod Kumar Roy, Hon''ble Shitla Prasad Srivastava.
(After Lunch)
The prayer of the petitioners is to quash the first information report dated 29495 giving rise to registration of crime case No. 41 of 1995 under Section 409, I.P.C P.S. Badshahi Naka, District Kanpur Nagar.
Sri Sudhir Mehrotra, learned A.G.A. informs us that he has received a fax message from Senior Superintendent of Police, Kanpur Nagar that the final report No. 37/95 dated 11795 submitted by the police is yet to be accepted by the Magistrate concerned. The said fax message is being kept on record.
Sri Manoj, learned counsel appearing on behalf of the learned counsel for the petitioners, on the hand, contended that the petitioners had informed him earlier that the Magistrate concerned has directed further enquiry and thereafter the petitioners have not contacted him for the purposes of pressing this writ petition.
In view of the aforementioned backdrop we dismiss this writ petition.
The office is directed to hand over a copy of this order to Sri Sudhir Mehrotra, learned A.G.A; within one wee.ks for its intimation to the authority concerned. Petition dismissed.