Ramesh Sinha - (1.) The Bench has been constituted in pursuance of the order dated 04.04.2020 passed by Hon'ble The Chief Justice which is available on the official website of this Court.
(2.) By means of this petition, the petitioners have prayed for quashing of the impugned FIR dated 4.10.2019 alongwith stay of arrest in Case Crime No.135 of 2019, under Sections 498A, 323, 504 IPC and 3/4 D.P. Act, Police Station Mahila Thana, District Gautam Budh Nagar. Perused the impugned FIR and the pleadings as has been averred in the present writ petition which is supported by an affidavit.
(3.) The office has not placed before the Court any E-Mail received from the learned A.G.A for the State, informant/complainant/aggrieved person regarding any objection with respect to the prayer of stay of arrest of the petitioner(s).;