- (1.) Heard learned counsel for the petitioners and learned Additional Government Advocate.
(2.) This writ petition has been filed for quashing an FIR and staying the arrest of the petitioners in Case Crime No. 838 of 2013, under Section 387 I.P.C. P.S. Kulphar District? Mahoba..
(3.) It cannot be said that on the allegations in the FIR, no prima facie case is disclosed.;