SALIB @ SHALU @ SALIM Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is at the instance of an accused charged with the offence punishable under Sec. 506 of the Indian Penal Code (for short, "IPC") in connection with the First Information Report (FIR) No. 175 of 2022 dtd. 11/8/2022 registered with 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. 17/10/2022 passed in the Criminal Miscellaneous Writ Petition No. 13339 of 2022 filed by the appellant herein for quashing of the aforesaid FIR by which the High Court rejected the Writ Petition and thereby declined to quash the FIR referred to above.

(3.) The FIR dtd. 11/8/2022 lodged by the respondent No. 4 herein reads thus:-