SHEORAJ SINGH ALIAS CHUTTAN Vs. STATE OF UP

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned AGA.

(2.) THIS petition has been filed to quash the FIR lodged at 10 p. m. on 10. 3. 09 by S. I. Mool Krishna Gautam, under section 307 IPC at Case Crime No. 64 of 2009, P. S. Chandaus and to stay the petitioner's arrest meanwhile.

(3.) THE allegations in the FIR were that at about 8. 20 p. m. on 10. 3. 09 the police team headed by the informant accosted three miscreants at the Pisawa bus stand, in Aligarh who were suspected to be carrying illicit fire arms. The usual story of firing being resorted on the police, but the police personnel escaping injury was narrated. One miscreant Narendra who was alleged to have been arrested with a country made pistol and a live cartridge is said to have disclosed the name of the petitioner and one other person as his companions who had fled from the spot. It was also mentioned in paragraph 13 of the writ petition that the petitioner does not have any criminal antecedents.