MOHAMMED ASIFODDIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Sanjay A Patil, learned counsel for the petitioner.

(2.) Notice issued to respondent No.2 is not returned nor acknowledgment received. Notice to respondent Nos.3 to 6 is not yet ordered.

(3.) The present writ petitions are filed under Article 226 of the Constitution of India r/w Sec. 482 of the Code of Criminal Procedure praying to quash and set-aside the FIR dtd. 13/5/2024 bearing Crime No.0184/2024 vide AnnexureA registered by Gudamba PS, Lucknow District, Uttar Pradesh under Ss. 498A, 313 and 323 IPC pending on the file of the learned Addl. Chief Judicial Magistrate-VII, Lucknow, Uttar Pradesh and all other subsequent proceedings against the petitioners and to direct respondent No.1 police officials to provide police protections to the petitioners.