NEETU Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Sanjay Kr. Srivastava, learned counsel for the petitioners, Sri Mithilesh Kumar Shukla, learned counsel for the informant and Sri G.P. Singh, learned A.G.A. for the State.

(2.) The present writ petition has been preferred with the prayer to quash the impugned first information report dtd. 17/2/2023 registered as Case Crime No. 77 of 2023 under Ss. 366 I.P.C., Police Station- Rasulpur, DistrictFirozabad and for a direction to the respondents not to arrest or harass the petitioner no. 2, Suraj in pursuance of the impugned first information report.

(3.) According to prosecution case, informant Shyam Sundar's wife, Neetu, is the resident of Tea-Huts No. 2296, Sonia Camp, G.T. Road, Jhilmil Industrial Area, near Dilshan Garden, Metro Station, Shahdara, Old Delhi. On 12/2/2023 at 1.30 p.m., informant's younger brother dropped Neetu along with her two sons, namely, Sangam, aged 8 years and Sushank, aged 6 years on bus at Asafabad Chauraha for Agra. Since then, the whereabouts of Neetu is not known. The informant's wife, Neetu was in love affair for a long duration with petitioner no. 2, Suraj, resident of Shahdara, old Delhi, who was posted as House Keeping Supervisor at Dilshad Garden, Metro Station. His wife often used to have conversation with Suraj on her mobile. The informant had earlier also found Neetu in the house of accused Suraj but he had brought Neetu back to his home. On the written statement of the informant, the first information report was lodged against petitioner no. 2, Suraj.