- (1.) PARCHA filed by Sri Avinash Pandey, Advocate, on behalf of respondent no. 3, is taken on record.
(2.) HEARD the learned counsel for the petitioners, learned counsel appearing for respondent no. 3 and the learned A.G.A.
(3.) THIS petition has been filed by the petitioners Smt. Kajal Arya @ Gulafsha and Kuldeep with a prayer to quash the F.I.R. in case crime no. 876 of 2014, under sections 363,366 I.P.C., P.S. Kairana, District Shamli. From the perusal of the F.I.R. it appears that on the basis of the allegations made therein prima facie cognizable offence is made out. There is no ground for interfering. In the F.I.R. Therefore, the prayer for quashing the impugned F.I.R. is refused.;