- (1.) SUPPLEMENTARY affidavit filed on behalf of petitioner is taken on record.
(2.) LEARNED AGA has also placed the copy of the inquiry report. Heard learned counsel for the petitioner, learned AGA for the State, learned counsel for the complainant and perused the record.
(3.) THIS petition under section 226 Constitution of India has been filed with the following relief's as under: - "i) issue a writ, order or directions in the nature of certiorari quashing the impugned F.I.R. dated 20.7.2017 lodged at Case Crime No. 0207/2015 u/s. 304 IPC at Police Station Vibhuti Khand, Gomti Nagar, Lucknow as contained in Annexure No. 1 to this Writ Petition. ii) issue a writ, order or direction in the nature of mandamus restraining the opposite parties from arresting the petitioner in Case Crime No. 207/2015 u/s. 304 IPC, P.S. Vibhuti Khand, Gomti Nagar, Lucknow iii) issue a writ, order or direction in the nature which this Hon'ble High Court deems fit and proper in the circumstances of the case, in favour of the petitioner. iv) Cost of the Writ Petition may be awarded in favour of the petitioner.";