- (1.) Heard learned counsel for the petitioners and learned Additional Government Advocate.
(2.) This writ petition has been filed for quashing an FIR and staying the arrest of the petitioners in Case Crime No.364 of 2017, under Sections 406, 352, 504, 506 IPC, Police Station Jhagaha, District Gorakhpur.
(3.) It cannot be said that on the allegations in the FIR, no prima facie case is disclosed.;