UJALA Vs. STATE OF UP

JUDGEMENT

(1.) Supplementary affidavit as well as compliance affidavit filed today are taken on record.

(2.) Heard Sri Vidya Sagar Rajbhar, learned counsel for the petitioners and Sri Ghanshyam Kumar, learned AGA-I for the State respondents and perused the record.

(3.) The present writ petition has been preferred with the prayer to quash the impugned First Information Report dtd. 27/6/2024, registered as Case Crime No. 0211 of 2022, under Ss. 363, 366 IPC, P.S. Bardah, District Azamgarh and for a direction to the respondents not to arrest the petitioners in pursuance of impugned First Information Report.