ANNO @ ANNI Vs. STATE OF U P

JUDGEMENT

(1.) CRIMINAL Misc. Writ Petition No. 2581 of 2015 was filed under Article 226 of the Constitution of India by Anno @ Anni with the prayer that this Court may be pleased to issue a writ, order or direction in the nature of certiorari for quashing the First Information Report dated 30.9.2014 in Case Crime No. 778 of 2014 under Sections 366, 419, 295A I.P.C. Police Station Sikandra Rau, District Hathras. Further a direction was also sought that the applicant may not be arrested.

(2.) THIS matter was heard and orders were passed on 3.2.2015 wherein the women detained in Nari Niketan, Mathura who were major as per the prosecution case or appear to be major by appearance or by medical opinion of the doctor were directed to be present before the court.

(3.) LATER on an order was passed to put up the case before the Bench presided over by one of us (Hon'ble Amar Saran, J), vide order dated 10.2.2015 passed by Hon'ble the Chief Justice.