- (1.) Heard Sri Irshad Ahmad, learned counsel for the petitioners, Sri K.D. Tiwari, learned counsel for the complainant and the learned Additional Government Advocate.
(2.) This writ petition has been filed for quashing of an FIR in Case Crime No. 363-A of 2011, under Sections 147/ 148/ 149/ 452/ 307/ 504 I.P.C., P.S. Nakhasa, District Bhim Nagar.
(3.) Learned counsel for the petitioners submits that the incident took place on 10.11.2011 at about 8.30 a.m., and for that incident an FIR was lodged on the same day, i.e. 10.11.2011 from the side of the petitioners in which seven persons are shown to be injured and one person Ataur Rahman has died and the present FIR has been lodged against the petitioners after five days on 15.11.2011.;