- (1.) Smt. Prem Lata Sawhney, Sri Rajiv Sawhney and Sri Sanjiv Sawhney, invoking extra ordinary jurisdiction of this Court under Article 226 of the Constitution, have prayed for issuance of a writ of certiorari quashing the first information report dated 18-11-1991 lodged at police station Civil Lines Allahabad tide crime No. 189 of 1991 for the offences punishable under Sections 147/148/149/307 IPC against them.
(2.) In short the facts leading to this petition are as under.
(3.) Petitioner No. 1, Smt. Premlata Sawhney is a practising advocate of this Court snd Petitioners No. 2 and 3 Rajiv Sawhney and Sanjiv Sawhney aged about 21 and 19 years respectively are the sons of Petitioner No. 1. Late C.P. Sawhney, the husband of Petitioner No. 1 was Superintendent in Defence department, who died in harness.;