JUDGEMENT
-
(1.)Heard Sri A.K.Singh, learned counsel for the petitioners, Sri Jitendra Singh, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.)This writ petition has been filed by the petitioners with a prayer to quash the FIR dated 3.2018 registered as Case Crime No.20 of 2018, under Section 306 I.P.C., Police Statioin Kidwai Nagar, District Kanpur Nagar.
(3.)Learned counsel for the petitioners submits that the petitioners happens to be brother and sister-in-law of Bauwa Yadav and they have been falsely implicated in the present case with malafide intention. He further submits that it is alleged that the petitioners along with Bauwa Yadav, his wife and sister-in-law have assaulted the deceased, for which a compliant had also been made to the police by the deceased but the police did not arrest them, hence, he committed suicide. he further submits that the impugned FIR has been lodged by the respondent no.3 ontaining absolutely false, concocted, vague and sweeping allegations against the petitioners. It has next been submitted that apart from the bald allegations made in the FIR no credible evidence whatsoever is forthcoming even prima facie indicating at the petitioners' complicity in the commission of the alleged offence, hence the impugned FIR is liable to be quashed.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.