- (1.) THIS order shall dispose of two cases, namely, Writ Petition No. 6297 (MB) of 2011 titled as Juned Ahmad Farooqui and another vs. State of U.P. and others, and Writ Petition No. 6260 (MB) of 2011 titled as Nisar Ahmad Farooqui and Another vs. state of U.P. and others.
(2.) THE two cases are being decided by virtue of one decision in view of the fact that both the petitions have been filed praying for quashing First Information Report registered on 15.06.2011 as Case Crime No. 35 of 2011, under Sections 498A, 323, 406, 504, 506 IPC and 3/4 Dowry Prohibition Act, Police Station Mahila Thana Hazratganj, Lucknow.
(3.) THE petitioners in both the cases are arrayed as accused. For reference of record, writ petition No. 6297 (M/B) of 2011 titled as Juned Ahmad Farooqui Vs. State of U.P. and others is being taken up.;