ABDUL MANNAN Vs. STATE OF UP

JUDGEMENT

(1.) Heard Shri A.C. Srivastava, learned counsel for the petitioners, Shri Anil Kumar Srivastava, learned counsel for opposite party no.4 and learned Additional Government Advocate for the State.

(2.) Since pure legal issue is involved in this case therefore, without calling counter affidavit, with the consent of the learned counsel for the parties, the present Writ Petition is being decided finally at the stage of first hearing in view of the second proviso to Rule 2 of Chapter XXII of the Allahabad High Court Rules (Rules of Court, 1952).

(3.) By means of the present writ petition under Article 226 of the Constitution of India, the petitioners have prayed for quashing the First Information Report dtd. 29/8/2024, registered as Case Crime No. 0293 of 2024, under Ss. 419, 420, 323, 504, 506, 467, 468, 471 and 120B of the Indian Penal Code at Police Station-Shahganj, District-Jaunpur and also for a direction to the official respondents not to arrest the petitioner in pursuance of impugned First Information Report.