- (1.) Heard Sri Amaresh yadavlearned counsel for the petitioners, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 4.3.2018 registered as Case Crime No.31 of 2018, under sections 406, 504, 506 I.P.C., Police Station Bilariyaganj, District Azamgarh.
(3.) Considering the submissions advanced by learned counsel for the parties and nature of the allegations, it is directed that the petitioners shall not be arrested in above mentioned case, till the submission of the police report under section 173(2) Cr.P.C. but they shall co-operate with the investigation of the case.;