Anil Kumar, Saurabh Lavania,J. - (1.) Heard Dr. V.K. Singh, learned counsel for the petitioner, Sri S.P. Singh, learned Additional Government Advocate and perused the record.
(2.) By means of the present writ petitioner, the petitioner has prayed for the followed main relief:- A. Issue a writ, order or direction in the nature of Certiorari to quashing thereby the impugned First Information Report dated 20.02.2020 lodged by opposite party no. 4 registered as Case Crime No. 0311 of 2020 under Sections 302 and 427 of I.P.C. at Police Station - Gomtinagar, District - Lucknow so far it relates to petitioner contained in as Annexure No. 1 to this writ petition. B. Issue a writ, order or direction in nature of Mandamus commanding the opposite parties not to arrest or harass the petitioner or his family members or take any coercive measure against the petitioner or his family members in furtherance of the impugned first information report mentioned above contained in as Annexure No. 1 to this writ petition.'
(3.) Learned counsel for petitioner while challenging the impugned F.I.R. submits that from the bare perusal of the impugned F.I.R. the position which emerged out is that the crime in question has been committed by one Arpan Shukla and his friends (not named in the F.I.R.) and there is no evidence whatsoever to the effect that petitioner is involved in the crime.;