- (1.) This writ petition has been filed by Ram Babu Singh challenging the F.I.R. giving rise to case Crime No. 240 of 1988 purported to be under Ss. 218, 32 and 120B, I.P.C.
(2.) The prayer in the writ petition is that the said F.I.R. as well as further investigation therein may be quashed. It may be mentioned here that petitioner-Ram Babu Singh was an Inspector-in-charge of Police Station Lal Kurti, Meerut during the year 1985-86. During his tenure a case crime No. 491 of 1985, under Ss. 152/295, I.P.C. was registered at the behest of Dr. V. B. Chauhan, Principal, Meerut College, Meerut. This was followed up by a supplementary F.I.R. of the same day. This case was investigated by Rakesh Babu Yadav, Sub-Inspector working at the Police Station. It is stated in the writ petition that the informant Rajbir Singh and another resident of the locality namely Dhiraj Singh were interrogated at the police station relating to the said case crime. It has been further stated in the writ petition that Dhiraj Singh had been a complaint under Ss. 323/452 and 342, I.P.C. which was dismissed on 10-3-1987 by the Chief Judicial Magistrate, Meerut. The allegations in the said complaint were identical and parallel to the allegations made in the F.I.R. which is a subject-matter of the present writ petition.
(3.) When this writ petition was filed in this Court on 23-8-1991 a counter-affidavit was called. On 16-10-1992 an interim order was passed by a Division Bench staying arrest of the petitioner, if any, in the said case crime No. 240 of 1988.;