KRISHNA Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned Additional Government Advocate. This writ petition has been filed for quashing an FIR and staying the arrest of the petitioners in Case Crime No. 63 of 2014, under Sections 379, 411 IPC and 4 /21 of Mining Act police station Sector -39 district Gautam Budh Nagar.

(2.) IT cannot be said that on the allegations in the FIR, no prima facie case is disclosed.

(3.) THE present case is one punishable with imprisonment up to 7 years. The petitioner should, therefore have no apprehension that he would be arrested unless there are conditions justifying his arrest as mentioned above and provided under section 41(1)(b) Cr. P.C.