SURESH SINGH BHADORIA Vs. STATE OF U.P.

JUDGEMENT

(1.) Sri Anil Kumar Yadav, Advocate, holding brief of Sri Rajneesh Tripathi, learned counsel for petitioners and learned A.G.A. appearing for State are present.

(2.) This writ petition under Article 226 of Constitution has been filed seeking a writ of certiorari for quashing of First Information Report dated 22.04.2018, registered as Case Crime No. 212 of 2018, under Sections 147, 498A, 323, 504, 506, 313 I.P.C. and Section 3/4 of Dowry Prohibition Act, Police Station Kishni, District Mainpuri.

(3.) From perusal of first information report it cannot be said that commission of a cognizable offence is not made out. There is no material on record to demonstrate that proceedings initiated by means of aforesaid report are vexatious, frivolous or otherwise illegal. In the circumstance, no interference is called for.