- (1.) Heard learned counsel for the petitioner and learned AGA for the State.
(2.) This petition for writ is before us with a prayer to quash the first information report dated 08.02.2018 bearing Case Crime No. 64 of 2018 pending investigation at Police Station Nawabad, District Jhansi pertaining to the offences under Sections 147, 353, 332, 186, 54, 506 IPC and 3 of Prevention of Damage to Public Property Act, 1984.
(3.) Learned counsel for the petitioner submits that no case is made out against the petitioner with regard to allegations contained in the First Information Report.;