Surender v. State Of U.P. And 3 Others

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