RAJ KUMARI Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the applicants and the learned A.G.A. for the State and perused the record.

(2.) The present application has been filed with a prayer to quash the bailable warrant order dated 31.03.2021 passed in Case No. 664 of 2021 arising out of F.I.R. No. 249 of 2019, under Sections 419, 420, 406, 504, 506 I.P.C., P.S. Tarabganj, District Gonda.

(3.) Learned counsel for applicants submits that the F.I.R., in the instant case, has been filed with mala fide intention and no offence as stated in the F.I.R. has been committed by the applicants. He further submits that the court below, without going into the depth of the matter, has passed in the impugned order dated 31.03.2021 in a cursory way. He also submits that pendency of the instant criminal proceedings against the applicants are nothing but the abuse of the process of law and, therefore, the impugned bailable warrant may be quashed.