- (1.) Heard learned counsel for the petitioner and learned AGA for the State.
(2.) This petition for writ is before us to quash the First Information Report dated 17.02.2018 bearing Case Crime No. 36 of 2018 pending investigation at Police Station Hasayan, District Hathras for the offence under Sections 341, 354, 323,504, 506 IPC and Section 3(2)(V)(A) SC/ST Act.
(3.) Learned counsel for the petitioner submits that no case is made out against the petitioner for the offences referred in the First Information Report.;