- (1.) This writ petition has been filed with a prayer to quash the F.I.R. dated 22.12.2010, registered as Case Crime No. 1781 of 2010, under Sections 363, 366, 506 IPC, Police Station -Loni, District- Ghaziabad.
(2.) We have heard learned counsel for the petitioners and the learned Additional Government Advocate and perused the record.
(3.) The arrest of the petitioners was stayed by an interim order passed in this writ petition in respect of aforesaid case. The investigation had not been stayed. It is not known whether the investigation has been completed yet or not.;