- (1.) Heard learned counsel for the petitioner and learned Additional Government Advocate.
(2.) This writ petition has been filed for quashing an FIR and staying the arrest of the petitioner in Case Crime No.2043 of 2017, under Sections 369/411 IPC, Police Station Sihani Gate, District Ghaziabad.
(3.) It cannot be said that on the allegations in the FIR, no prima facie case is disclosed.;