MANOJ SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) At the very outset, learned counsel for the respondent no. 3 submits to decide the instant writ petition, at the admission stage itself, to which learned counsel for the petitioners also expresses his agreement, thus this writ petition is being taken up for its final disposal at the stage of admission.

(2.) Heard Shri Pramod Kumar Pandey, learned counsel for the petitioners, learned A.G.A. for the State and Shri Rajendra Singh, learned counsel for the respondent no. 3.

(3.) This Criminal Misc. Writ petition, under Article 226 of the Constitution of India, has been preferred by the petitioners, Manoj Singh and his wife Sunita Singh, for quashing the impugned First Information Report, stay their arrest, and for restraining the respondents from taking any coercive steps against them, in consequence of impugned First Information Report, having been scribed on 18/4/2022, by the respondent no. 3, Vinod Kumar Singh, at Case Crime No. 69 of 2022, under Ss. 419, 420, 467, 468 and 471 I.P.C., Police Station-Chandauli, District-Chandauli.