MUKTA SRIVASTAVA Vs. STATE OF U. P.

JUDGEMENT

(1.) Shri S. C. Mishra, learned Senior Counsel along with Shri Rajesh Chandra Mishra, learned counsel for the petitioners, Shri Jaideep Narian Mathur, learned Senior Counsel along with Shri Pranjal Krishna, Shri Manan Batra, Ms. Aishvarya Mathur and Shri Suhaib Ashraf, learned counsel for the opposite party no. 4- informant and Shri S.P. Singh, learned A.G.A. for the State.

(2.) By means of this writ petition the petitioners have challenged F.I.R. dtd. 26/1/2024 bearing Case Crime No. 0034 of 2024 under Ss. 381, 409, 419, 420, 467, 468, 471, 506 IPC, Police Station- Sarojni Nagar, District- Lucknow and they have also sought a writ of mandamus that they may not be arrested in connection of the aforesaid F.I.R.

(3.) The informant has filed short counter affidavit which was taken on record when the hearing was concluded and the learned counsel for the petitioners did not propose to file any response as is mentioned in the order by which orders were reserved.