HIGH COURT OF JUDICATURE AT ALLAHABAD
CRIMINAL MISC. WRIT PETITION No. - 19474 of 2025
Court No. - 45
HON'BLE SALIL KUMAR RAI, J. HON'BLE ZAFEER AHMAD, J.
Heard the counsel for the petitioners and the A.G.A. representing the respondent Nos. 1 to 3.
The present petition has been filed for the following reliefs:-
"i) Issue a writ order, rule or direction in the nature of writ of Certiorari quashing the
F.I.R dated 09.07.2025 lodged at P.S- Nagphani, District-Moradabad vide case crime
no. 129/2025 under section 191(2), 191(3), 115(2), 109 Β.Ν.S. (ANNEXURE-I).
ii) Issue a writ order, rule or direction in the nature of mandamus commanding the
respondents not to adopt any coercive method or not to arrest the petitioners in
pursuance of F.I.R dated 09.07.2025 lodged at P.S-Nagphani, District-Moradabad
vide case crime no. 129 /2025 under section 191(2), 191(3), 115(2), 109, B.N.S.
(ANNEXURE-I)"
A perusal of the First Information Report discloses commission of offence in
the above case.
In view of the aforesaid, no case for quashing the first information report is
made out.
For the aforesaid reason, the present writ petition is dismissed.
September 2, 2025 Vipasha
Versus
Counsel for Petitioner(s) : Imran Mabood Khan Counsel for Respondent(s) : G.A.
(Zafeer Ahmad,J.) (Salil Kumar Rai,J.)
Rashid And 4 Others .....Petitioner(s)
State Of U.P. And 3 Others .....Respondent(s)