- (1.) Heard learned counsel for the petitioners and the learned A.G.A. for the State.
(2.) The relief sought in this petition is for quashing of the FIR registered at case crime no. 46/130/2011... under sections 109, 323, 504 I.P.C., Police station Narsana, District Bulandshahr.
(3.) The Full Bench of this Court in Ajit Singh @ Muraha v. State of U.P.,2006 56 ACC 433 reiterated the view taken by the earlier Full Bench in Satya Pal v. State of U.P., 2000 CrLJ 569 after considering the various decisions including State of Haryana v. Bhajan Lal, 1992 AIR(SC) 604 that there can be no interference with the investigation or order staying arrest unless cognizable offence is not ex-facie discernible from the allegations contained in the F.I.R. or there is any statutory restriction operating on the power of the Police to investigate a case.;