- (1.) Heard learned counsel for the petitioners and learned Additional Government Advocate.
(2.) This writ petition has been filed for quashing of an F.I.R. in case crime no.22 of 2011, under Sections 498-A, 323,504 and 506 I.P.C. and 3/4 of D.P.Act, P.S.Mahila Thana, District Ghaziabad.
(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.;