DHANANJAI Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Jata Shankar Pandey, learned counsel for the petitioner and Sri Gambhir Singh, learned AGA.

(2.) Petitioner has filed this petition seeking issuance of a writ, order or direction in the nature of certiorari for quashing the impugned FIR dtd. 6/7/2020 as Case Crime No. 248 of 2020, under Ss. 270, 313, 323, 376D, 34 IPC and Sec. 67 of the Information Technology (Amendment) Act, 2008, registered at Police Station-Nauhjheel, District-Mathura with further prayer to direct the respondent to not to arrest the petitioner during the course of the investigation.

(3.) Learned counsel for the petitioner submits that respondent no. 4 lodged FIR against the petitioner on the basis of false and concocted grounds inasmuch as earlier another FIR was lodged against the petitioner on 21/8/2018 bearing Case Crime No. 49 of 2018, under Ss. 328, 376, 506 IPC, Police Station-Mahila Thana Manesar, District-Gurugram.