HAJI IQBAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is at the instance of the original accused No. 2 in the First Information Report (FIR) No. 195 of 2022 dtd. 25/8/2022 registered with the Mirzapur Police Station, District Saharanpur, State of U.P. for the offences punishable under Ss. 376D and 506 resply of the Indian Penal Code (for short, "IPC") and is directed against the order passed by the High Court of Judicature at Allahabad dtd. 17/10/2022 in the Criminal Miscellaneous Writ Petition No. 15172 of 2022 filed by the appellant by which the High Court rejected the Writ Petition and thereby declined to quash the FIR referred to above for the enumerated offences therein.

(3.) The FIR lodged by the one "X" reads thus:-