SANJAY PARMAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri A.B.L. Gaur, Senior Advocate assisted by Sri Saurabh Gaur, learned counsel for the petitioner, learned A.G.A. for the State of U.P. and Sri Rupak Chaubey, learned counsel for the respondent No. 4.

(2.) THIS petition has been preferred by the petitioner Sanjay Parmar with the following prayers:

(3.) THE impugned FIR has been lodged by respondent No. 4 Smt. Laxmi Singh wife of Mukesh Prasad Singh @ Mauni Baba on 30.10.2014 at 10.30 P.M. in case crime No. 444 of 2014 under sections 323, 504, 506, 427, 452, 392, 307, 376, 326, 120 -B, 354 -B, 366 -A, 372 IPC, P.S. Lanka, District Varanasi against Sri Mukesh Prasad Singh @ Mauni Baba, Sri Mayank Gandhi, Sri Sanjay Parmar, Smt. Alka Sharma wife of Sri Anil Sharma, Smt. Annu Randhava wife of Sri Sandeep Randhava and two -three unknown miscreants. The impugned FIR has been lodged in pursuance of the order passed by learned Magistrate concerned under section 156(3) Cr.P.C.