KULDEEP SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) In the above noted writ petitions common questions of law are involved, therefore, all the writ petitions are taken up together for disposal regarding which the learned counsel for the petitioners of each petition have no objection.

(2.) We have heard learned counsel for the petitioners in each petition, the learned A.G.A. and have gone through the record.

(3.) It was contended by the learned counsel for the petitioners that the F.I.R. has been lodged on wrong facts. Having gone through the First Information Report of the respective writ petitions we find that First Information Report of each case discloses commission of cognizable offence. It is well settled law that when the First Information Report discloses a cognizable offence, the truthfulness of the allegation and the establishment of the guilt can only take place, when the investigation is done or trial proceeds. The probability, reliability or genuineness of the allegations made in the First Information Report cannot be gone into in a proceeding under Article 226 of the Constitution of India. Therefore, we find no ground for quashing of the impugned First Information Reports.