AJAY KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajendra Prasad Mishra, Advocate assisted by Sri Indrajeet Shukla, learned counsel for petitioners, Sri S.P. Singh as well as Sri Badrul Hasan, learned A.G.A. on behalf of respondent Nos. 1 to 3 as well as Sri H.G.S. Parihar, learned Senior Counsel assisted by Ms. Meenakshi Singh Parihar, learned counsel for respondent No. 4 and perused the record.

(2.) By means of the present writ petition, the petitioners have prayed for quashing of First Information Report Registered vide Case Crime No. 104/2020 under Section 147 , 148 , 149 , 307 I.P.C. and 7 Crl. Law Amendment Act at P.S. Umari Begam Ganj, District - Gonda.

(3.) Sri R.P. Mishra, learned counsel for petitioners submits that on 03.04.2020, an incident took place between the parties in regard to distribution of money under the MGNREGA scheme, as a result of which there were firing from the side of the petitioners as well as complainant and in the said incident two persons from the side of the petitioners have died, as such an F.I.R. (Case Crime No. 66/2020 under Section 302 , 307 , 147 , 148 , 148 , 149 , 504 , 506 I.P.C. and 7 Crl. Law Amendment Act , 1935 has been lodged from the side of the petitioners at Thana Umari Begam Ganj, District - Gonda against 9 persons, namely, Atul Singh, Asendra Singh @ Tilakdhari, Uday Pratap Singh, Bharat Bhushan, Tilakram Yadav, Mahesh, Pankaj Singh, Pushpendra Singh and Rajan Singh along with 3-4 unknown persons.