YAGYA SHANKER TRIVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Additional Government Advocate.

(2.) This writ petition has been filed for quashing an F.I.R and staying the arrest of the petitioners in Case Crime No. 255 of 2013, under Sections- 308,504,506 I.P.C. at P.S.-Kotwali Haidergarh, District-Barabanki.

(3.) By the amendment vide Act No. 5 of 2009, which has come into effect from 01.11.2010, it has been provided in Section 41(1)(b) Cr.P.C. that a person against whom credible information of being involved in a cognizable offence punishable with imprisonment of 7 years or less is reported to the police officer, the police officer, can only arrest an accused if he is satisfied that: