Neutral Citation No. - 2025:AHC:109669-DB
Court No. - 45
Case :- CRIMINAL MISC. WRIT PETITION No. - 14534 of
2025
Petitioner :- Surender
Respondent :- State Of U.P. And 3 Others
Counsel for Petitioner :- Sharad Chand Rai,Veer Kumar
Counsel for Respondent :- G.A.
Hon'ble Salil Kumar Rai,J.
Hon'ble Sandeep Jain,J.
1. Heard the counsel for the the petitioner and the A.G.A. for the
State.
2. The present petition has been filed praying for following relief:
"1. To, issue a writ, order or direction in the nature of certiorari quashing the
First Information Report dated 12.06.2025 in Case Crime No.0323 of 2025,
under Section 191(2), 333, 115(2) and 351(2) of Bhartiya Nyaay Sanhita
(B.N.S.), 2023, Police Station Tappal, District Aligarh.
2. To, issue a writ, order or direction in the nature of mandamus commanding
the respondent no.2 and 3 not to arrest the petitioner in Case Crime No.0323
of 2025, under Section 191(2), 333, 115(2) and 351(2) of Bhartiya Nyaay
Sanhita (B.N.S.), 2023, Police Station Tappal, District Aligarh."
3. The Additional Government Advocate, on instructions, states
that the charge sheet has been submitted in the said case by the
concerned Investigating Officer.
4. In view of the above, the Court refrains from interfering under
Article 226 and the petition is dismissed.
Order Date :- 10.7.2025
Jitendra