RIHASAT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Mirza Ali Zulfaqar, learned counsel for the petitioners and learned A.G.A for the State respondents.

(2.) The relief sought in this petition is for quashing of the F.I.R. dtd. 9/2/2023, registered as Case Crime No. 48 of 2023, under Ss. 323, 376, 506 IPC, Police Station Bilari, District Moradabad. Further prayer has been made not to arrest the petitioner in the aforesaid case.

(3.) Learned AGA opposed the prayer for quashing of the FIR, which discloses cognizable offence.