- (1.) HEARD Sri S.H. Ibrahim and Sri S.A. Abbas learned counsel for the petitioners, learned A.G.A. for the State of U.P.
(2.) THIS petition has been filed by the petitioners Mollan, Jollan, Suleman and Rafeeq for the following relief: 1) Issue writ, order or direction in the nature of certiorari thereby quashing the First Information Report dated 19.8.2014 lodged at Case Crime No. 317 of 2014 under sections 364,504, 506 at P.S. Jalalpur district Ambedkar Nagar which is annexed as Annexure No.2 to the writ petition. 2) Issue a writ, order or direction in the nature of mandamus thereby commanding and directing the opposite parties not to arrest or detain the petitioners in case crime no. 317 of 2014, under section 364,504,506 I.P.C. of P.S. Jalalpur District Ambedkar Nagar which is contained as Annexure No.2. 3) Issue any other suitable writ, order or direction which this Hon'ble Court may deem, fit just and proper under the circumstances of the case in favour of the petitioners. 4) allow the writ petition with costs.
(3.) THE aforesaid prayers have been sought on the following grounds. Because the petitioners are law abiding citizens and they are permanent resident of Tikri Zaitpur P.S. Zaitpur, District Ambedkar Nagar and they are not previous convict nor involved in any other case except this false and fabricated case.;