ABHISHEK Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned AGA appearing for respondents No. 1 to 3 and Sri Shivam, learned counsel who has filed Vakalatnama today on behalf of respondent No.4, is taken on record.

(2.) Under challenge is the FIR dtd. 29/10/2025 vide Case Crime No.0768 of 2025, under Ss. 191(2), 115(2), 109(1), 309(4), 351(3), 352, 76, & 324(4) B.N.S. Police Station Para District Lucknow. Further prayer is for a mandamus commanding the opposite parties not to arrest the petitioner in pursuance of the impugned FIR.

(3.) The case of the petitioner is that initially an FIR dtd. 16/8/2025 was lodged by Smt. Meera Devi, who had purchased a property alongwith the petitioner. The said FIR had been lodged against the respondent No.4 alongwith several others under the provisions of Ss. 351(3), 352 & 191(2) of B.N.S., 2023, a copy of which is Annexure-3 to the writ petition.