HAJI IQBAL @ BALA Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is at the instance of one of the accused persons of the First Information Report (FIR) No. 0007 of 2023 registered on 10/1/2023 at the Mirzapur Police Station, District Saharanpur, State of U.P. and is directed against the order passed by the High Court of Judicature at Allahabad dtd. 30/1/2023 in the Criminal Miscellaneous Writ Petition No. 982 of 2023 filed by the appellant herein by which the High Court rejected the Writ Petition and thereby declined to quash the FIR for the offences punishable under Ss. 395, 386, 365, 342 and 506 resply of the Indian Penal Code (IPC).

(3.) Respondent No. 3 herein is the original first informant. He lodged the FIR in question which reads as thus:-