Rajesh Dayal Khare, J. - (1.) LIST revised none appears to press this application on behalf of applicants.
(2.) ANOTHER Bench of this Court vide its order dated 13.11.1997 had issued notice to the opposite party No. 3 in the meantime, stayed the arrest of the applicants in Case Crime No. 208 of 1997, under Sections 364, 302 I.P.C., Police Station Anwarganj, District Kanpur Nagar. As per office report, notice issued to the opposite party No. 3 has been served, but no counter affidavit has been filed till date.
(3.) THE present application under Section 482 Cr.P.C., has been filed for quashing of the F.I.R., registered in Case Crime No. 208 of 1997, under Sections 364, 302 I.P.C., Police Station Anwarganj, District Kanpur Nagar.;