- (1.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner for quashing the impugned First Information Report dated 09.01.2017 registered as case crime No. 29 of 2017, under Sections 302, 120-B I.P.C. and 3 (2) (5) S.C./S.T. (protection of Atrocities) Act, Police Station Munda Pandey, District Moradabad.
(2.) A bare reading of the impugned FIR goes to show that the allegations prima facie constitute commission of cognizable offence, hence, there is no reason to quash the same.
(3.) Writ petition, accordingly, stands dismissed.;