PREM CHAND Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rakesh Tripathi I, learned counsel for the petitioners and Sri Patanjali Mishra, learned AGA appearing for the State.

(2.) By this writ petition, a challenge is made to the FIR dated 04.02.2021 registered as Case Crime No. 0042 of 2021, under Sections 323, 504, 506 and 307 IPC, Police Station Garhmukteshwar, District Hapur.

(3.) The FIR has been challenged having been lodged as a counter blast to the injunction order passed against the complainant on a suit preferred by the petitioner. In view of the above, prayer is to quash the FIR, as it is motivated one.