- (1.) Heard Sri S.K.Tripathi, learned counsel for the petitioner, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned NCR as well as material brought on record.
(2.) The relief sought in this petition is for a direction in the nature of mandamus commanding the respondents not to arrest the petitioners in pursuance of the NCR dated 7.5.2018, registered as G.D. No.57 of 2018, under Section 498 I.P.C., P.S. Sikandra, District Agra and also not to take any coercive action measure in pursuance of the same.
(3.) Learned counsel for the petitioner submits that the petitioner happens to be Tai of the co-accused Vishal and on account of the said relationship she has been falsely implicated in the present case. No offence is made out against the petitioner, hence, the same be quashed.;