Raghvendra Kumar, J. - (1.) The petitioners have preferred this writ petition with the following reliefs: (I) to issue a writ, order or direction in the nature of certiorari quashing the impugned First Information Report dated 29.3.2015 lodged by the respondent No. 3 in case crime No. 283 of 2015 under Ss. 494 and 120 -B I.P.C., Police Station New Agra, District Agra. (II) to issue a writ order or direction in the nature of mandamus commanding the respondents not to arrest the petitioners in case crime No. 283 of 2015 under Ss. 494, 120 -B, I.P.C., Police Station New Agra, District Agra. (III) to issue any other and further writ, order or direction, which this Hon'ble Court may deem fit and proper in the circumstances of the case. Heard learned Counsel for the petitioner and learned A.G.A. for the State of U.P. The factual matrix of the writ petition is as follows: - -
(2.) Respondent Nos. 3 has lodged an FIR against the petitioner 1 alleging therein that without seeking divorce from her, the petitioner No. 1 has illegally solemnized marriage on 21.6.2014 with one Prinyanka Sharma daughter of Yogendra Sharma resident of Koka near Lucknow Ladpur, Hathras Jalesar Road, Police Station Chandpa, District Hathras at Chaudhari Dharamshala Gulawati, Thana Gulawati, District Bulandshahar, which was attended by close relatives of petitioner No. 1, namely, Harendra Sharma (father), Sunita (mother), Vishal (brother), Buwa Shradha wife of Ramesh Chandra, cousin brother Sunil, his wife Priti and others. They all were known to the fact that the first marriage was solemnized with respondent No. 3 on 2.12.2007 and no divorce has taken place, the marriage is subsisting or continuing.
(3.) The FIR has been lodged with Police Station New Agra on 29.3.2015 at 13 hours on a format prescribed under Sec. 154 Cr.P.C. for lodging of the FIR of cognizable offence.;