- (1.) Heard learned counsel for the petitioners, learned A.G.A. and Sri R. G. Prasad and Sri M. A. Ansari, learned Advocate who appeared for the complainant.
(2.) This writ petition has been filed for quashing of an FIR in case crime no. 243 of 2011, under sections 498-A, 323, 504, 506, 452 IPC and Section 3/4 D.P. Act, police station Kutubsher, district Saharanpur.
(3.) The writ court is not competent to go into questions of facts and on the allegations, it cannot be said that no prima facie case is disclosed.;