IQBAL @ BALA Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from an order passed by the High Court of Judicature at Allahabad dtd. 13/7/2022 in the Criminal Miscellaneous Writ Petition No. 8905 of 2022 filed by the appellants herein (original accused Nos. 1, 2 and 6 respectively) by which the High Court rejected the Writ Petition and thereby declined to quash the First Information Report (FIR) No. 122 of 2022 dtd. 21/6/2022 for the offences punishable under Ss. 376, 323 and 354(A) of the Indian Penal Code (IPC) and Ss. 7 and 8 of the Protection of Children from Sexual Offences Act, 2012 registered at Women's Police Station, Mirzapur, District Saharanpur for the above enumerated offences.

(3.) The FIR dtd. 21/6/2022 reads thus:-