- (1.) PETITIONERS in the present case have approached this Court with a request to quash the FIR dated 11.6.2014, registered as Case Crime No. 251 of 2014 under Sections 498 -A, 323, 504, 506, 406 IPC, and 3/4 D.P. Act, Police Station Shahi, District Bareilly.
(2.) THIS Court has the occasion to peruse the FIR and as far as request for quashing of FIR is concerned, said request cannot be accorded as prima -facie perusal of the same does reflect disclosure of cognizable offence.
(3.) LEARNED counsel for the petitioners next contended that in the present case entire family members have been roped and the concerned police without complying with the provisions as contained under sub -clause (b) of Clause (1) of Section 41 Cr.P.C. would proceed to arrest the petitioners and even provision as contained under Section 41 -A of Cr.P.C. would not be complied with. Once there are statutory provision holding the field of arrest in respect of offence wherein punishment is up till 7 years then the authority concerned are duty bound to comply with the provisions as contained under sub -clause (b) of Clause (1) of Section 41 Cr.P.C. while proceeding to effectuate arrest and even provision as contained under Section 41 -A of Cr.P.C. has to be complied with.;