- (1.) This petition seeks issuance of a writ in the nature of certiorari quashing F.I.R./Case Crime No.145 of 2017, under Sections 307, 427, 332, 353 I.P.C., Police Station Mohammadpur Khala, District Barabanki.
(2.) We have read the impugned F.I.R. in extenso. Gist of the allegation is that on receipt of information at Number-100, PVR-1715 was dispatched. When they reached at the spot, they found that PVR-1716 was already at the spot alongwith an unnumbered tractor trolly, which was loaded with sand. The occupants of the tractor trolly were in an argument with the police personnel. In the meantime, a car came with four occupants. The police people wanted the loaded tractor trolly to be taken to the police station, which was resisted. In the process, the petitioner fired with an illicit weapon on the police party. Subsequently, the tractor trolly was taken to the police station, however, the accused fled.
(3.) Learned counsel appearing for the petitioner contends that the incident is highly improbable and therefore impugned F.I.R. is liable to be quashed.;