- (1.) HEARD learned counsel for the parties.
(2.) THE petitioners have approached this Court by means of the instant Writ Petition for quashing of an FIR giving rise to Case Crime No. 655 of 2014, under Sections 420, 467, 468, 471 IPC converted under case crime no. 656 of 2014, under Sections 323, 504, 325 IPC, registered at Police Station Kotwali City, district Barabanki. Having perused the record and having heard submissions raised, we do not find this to be a case for interference for quashing of an FIR.
(3.) HOWEVER , learned counsel for the petitioners submitted that in the facts of the case in hand, as criminal forum is being misused and the petitioner would be arrested in a routine/mechanical manner, as such, as an interim measure, arrest of the petitioners may be stayed. He placed reliance on the decision of the coordinate Bench of this Court rendered in Criminal Misc. Writ Petition No. 15290 of 2014: Sahil @ Guddu and Ors. vs. State of U.P. and others decided on 05.09.2014, and prayed that benefit of said judgment may also be made available to the petitioners.;