RESHAM SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, learned A.G.A. and perused the F.I.R. as also the relevant material on record. The impugned F.I.R. discloses commission of cognizable offence. Hence it cannot be quashed. There is no need to issue notices to opposite parties nos. 4 to 7 at this stage, hence it is dispensed with. Learned counsel for the petitioners, however, submits that all the offences are of petty nature and triable by Magistrate. In view of the facts and circumstances of the case, it is provided that the petitioners shall not be arrested in Case Crime No.112 of 2009, under Sections 447, 427, 504, 506 I.P.C. and 3 (1) (X) S.C./S.T. Act, Police Station Sujauli, District Bahraich till filing of the charge-sheet or report under section 169 Cr.P.C. subject to their cooperation in the investigation. With the observations made hereinabove, the writ petition is finally disposed of.