M.KATJU, J. - (1.) Heard learned counsel for the petitioners and learned Government Counsel.
(2.) This petition has been held against the First Information Report dated 12-7-2002 (Annexure-1 to the writ petition) under Section 506, I.P.C. In this F.I.R. the allegation is that the petitioners are threatening to kill the first informant.
(3.) It is not necessary for us to quash the F.I.R. in view of the observations and directions made below.;