- (1.) We have heard learned counsel for the petitioner and learned A.G.A.
(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner for quashing the impugned First Information Report registered as Case Crime No. 212 of 2017 under Sections 406/420 IPC, Police Station Juhi, District Kanpur Nagar so far as it relates to the petitioner and also for direction to the opposite parties not to arrest him in pursuance of the impugned F.I.R.
(3.) It is contended that if the charges in the said offence are found to be proved even then sentence of more than seven years cannot be awarded and in view of this, mechanically arrest should not be effectuated by the police personnel.;