- (1.) Heard learned counsel for the petitioner and learned State Counsel. Perused the record.
(2.) This petition seeks issuance of direction in the nature of certiorari for quashing the impugned FIR dated 27.05.2018 lodged by the informant/opposite party no.4, registered at Case Crime No. 0212 of 2018 under sections 147, 323, 354, 504, 506 IPC and 3(1)(b) SC/ST Act, Police Station Safipur, District Unnao and also for direction to the opposite parties not to arrest the petitioner or adopt any coercive method against the petitioner in pursuance of the impugned FIR.
(3.) Learned Additional Government Advocate appearing for respondent State has given a statement on behalf of investigating agency that because the offence allegedly committed by the petitioner, entails sentence of less than seven years, provisions of Section 41-A Cr.P.C. shall be strictly followed in terms of judgment rendered by Hon'ble Supreme Court of India in a case Arnesh Kumar vs. State of Bihar and another, 2014 8 SCC 273.;