- (1.) Heard Sri R.P. Yadav, holding brief of Sri Om Shiv, learned counsel for the petitioners, Sri N.K.Verma, learned A.G.A. for the State and perused material brought on record.
(2.) It has been pointed out by learned AGA that the prayer made in the present petition is defective one, as without making prayer for quashing of the FIR the petitioner has come up before this Court with a prayer for staying of his arrest in the said FIR with a further prayer for fair investigation in the matter, to which learned counsel for the petitioner prays that the present writ petition be dismissed as not pressed with liberty to file a fresh.
(3.) Accordingly, the present writ petition is dismissed as not pressed with liberty to file fresh.;