- (1.) Heard Shri Anil Kumar Tripathi, learned counsel for the petitioner, Shri Rama Pati Shukla, learned counsel for the complainant and Mrs. Suniti Sachan, learned Additional Advocate General appearing for the State.
(2.) By means of the present writ petition, petitioner-Suraj Kumar (Suraj Chaprasi as alleged in FIR) has prayed for quashing the First Information Report (For short FIR) dated 17.12.2013 lodged by opposite party no.3 at Case Crime No.438 of 2013, under Sections 323, 504, 506, 394, 332 I.P.C., Police Station P.G.I., District- Lucknow (Annexure No.1 to this writ petition) and further prayed for issuing a writ in the nature of mandamus commanding the opposite parties no.1 and 2 not to take any coercive methods against the petitioner on the basis of the impugned FIR.
(3.) In this case, another bench of this court granted an interim order on 12.2.2014 to the effect that in case the petitioner is not wanted in any case under section 376 IPC, the police will no take coercive measures in case crime no. 438 of 2013, under Sections 323, 504, 506, 394, 332 I.P.C., Police Station P.G.I, District- Lucknow till the next date of hearing. This interim order was extended from time to time.;