SUMIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.G.A. for the State.

(2.) By means of the present writ petition, the petitioners have challenged the F.I.R. dtd. 17/7/2023 in Case Crime No. 162 of 2023, under Sec. 174-A I.P.C., P.S. Lodha, District-Aligarh.

(3.) An F.I.R. dtd. 21/10/2022 in Case Crime No. 252 of 2022, under Ss. 458, 380 I.P.C., P.S. Lodha, District Aligarh was lodged by one Jitendra Singh against Bachchu Singh, Ram Nivas and one unknown person. During investigation of the case, the name of the petitioners also came into picture on the basis of evidence collected. Thereafter, a charge sheet under Ss. 395, 412 I.P.C., was submitted by the police on 20/2/2023 against the named accused as well as against the present petitioners. Learned Magistrate also took cognizance on the above charge sheet on 13/3/2023. Thereafter, non-bailable warrants were issued against the petitioners on 16/3/2023 and a proclamation under Sec. 82 Cr.P.C. was also issued on 20/5/2023 against the petitioners. Thereafter, the impugned F.I.R. under Sec. 174-A I.P.C. was lodged against the petitioners on 17/7/2023 at P.S. Lodha, District Aligarh.