ARVIND SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Brajesh Kumar Dwivedi, learned counsel for the petitioners, Sri Alok Krishan Tripathi, learned counsel for the informant and Smt. Manju Thakur, learned A.G.A. appearing for the State-respondents.

(2.) The present writ petition has been preferred with the prayer to quash the impugned first information report dtd. 6/4/2023 registered as Case Crime No. 216 of 2023 under Ss. 366, 120-B I.P.C., Police Station- Jeanpur, District- Azamgarh, and for a direction to the respondents not to arrest the petitioners pursuant to impugned first information report.

(3.) It has been submitted by learned counsel for the petitioners that the informant/respondent no. 4, Ram Bilas Rajbhar had given an application u/s 156 (3) Cr.P.C. regarding alleged incident dtd. 28/12/2022 at 11.30 hours on which Judicial Magistrate, Azamgarh, passed an order dtd. 3/4/2023 whereby first information report against the petitioners was lodged on 6/4/2023 as Case Crime No. 216 of 2023 u/s 366, 120-B I.P.C., P.S.- Jeanpur, District- Azamgarh.