- (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.1149 of 2017, under Section 224 IPC, Police Station Kotwali, District Fatehpur.
(3.) It cannot be said that on the allegations in the FIR, no prima facie case is disclosed.;