KURIAN,J. - (1.) Leave granted.
(2.) The appellants are before this Court, aggrieved by the order dated 7.11.2016 passed by the High Court of Judicature at Allahabad. The said order was passed on a petition filed by the appellants herein before the High Court for quashing the FIR dated 1.10.2016 registered at Police Station Kotwali, District Etawah, Uttar Pradesh.
(3.) The High Court declined to quash the FIR. However, protection from arrest was granted to appellant Nos.2 to 5, subject to their cooperation during the investigation till filing of the Report under Section 173(2) Cr.P.C.;