DEEPU Vs. STATE OF U.P.

JUDGEMENT

(1.) Personal affidavit of Superintendent of Police, Hamirpur filed today is taken on record.

(2.) Heard Sri Sanjay Mishra, learned counsel for the petitioners as well as Sri P.C. Srivastava, Additional Advocate General, assisted by Sri J.K. Upadhyay, Additional Government Advocate and Sri Bhaiya Lal Yadav, learned counsel for the informant.

(3.) The present writ petition has been preferred with the prayer to quash the impugned First Information Report dtd. 3/7/2024, registered as Case Crime No. 0271 of 2024, under Ss. 376 (2)(n), 354, 147, 452, 504, 506 IPC and Sec. 4 POCSO Act, PS Maudaha, District Hamirpur, and for a direction to the respondents not to arrest the petitioners in pursuance of impugned First Information Report.