MANOJ KUMAR TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) The First Information Report (FIR) dtd. 30/4/2022 registered as Case Crime No.0072 of 2022, under Ss. 452, 323, 504, 506 I.P.C. at Police Station Karaundi Kalan, District Sultanpur is under challenge in the present writ petition. The petitioner has also sought for stay of his arrest in the said case.

(2.) Heard Shri Brijesh Kumar Yadav, learned counsel for the petitioner and learned Additional Government Advocate appearing for the State-respondents.

(3.) We have gone through the First Information Report. The allegations made therein prima facie disclose commission of a cognizable offence and as such, the same cannot be quashed. The writ petition lacks merit and is liable to be dismissed.