M.C. Jain, K.K. Misra, JJ. - (1.) The delay of 67 days in filing the writ petition is well explained in paragraph 5 of the writ petition. The delay is condoned.
(2.) We have heard learned Counsel for the petitioners and learned A.G.A. We have also gone through the F.I.R. Annexure-1 to the writ petition which prima facie discloses the commission of cognizable offence.
(3.) There is no ground either to quash the F.T.R. or to stay the arrest of the petitioners.;