AJAY KUMAR PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned Additional Government Advocate. We have gone through the contents of the F.I.R. as well as the injury report annexed as Annexure-3 to the petition. Under challenge in this writ petition is F.I.R. relating to case crime No. 345 of 2009 under Sections 279, 337, 504 & 506 IPC read with section 3 (1) X SC/ST Act of ;P.S. Ranipur, district Bahraich. The allegations levelled against the petitioners in the F.I.R are serious in nature, as such, we do not find any reason to quash the F.I.R which discloses commission of cognizable offence against the petitioner. The writ petition lacks merits and is accordingly dismissed.