MD. MASHOOD Vs. STATE OF U.P.

JUDGEMENT

(1.) Leave granted.

(2.) Petitioner(s) approached the High Court by preferring a Writ Petition under Article 226 of the Constitution of India, seeking quashment of the FIR in Crime No. 166 of 2025 under Ss. 191(2), 115(2), 131, 352, 351(3) of Bharatiya Nyaya Sanhita, 2023 registered at Police Station Crossing Republic, District Ghaziabad.

(3.) The dispute between the parties concerns access to burial ground at public graveyard (Qabristan) at Village Dundahera, Ghaziabad.