- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report No.0450 of 2018, under Sections 147, 148, 149, 323, 504, 506, 307, 308, 435 IPC and Section 3 (2) (v) of Scheduled Casts & Scheduled Tribes (Prevention of Atrocities)Act, Police Station Deva, District Barabanki.
(2.) We have heard learned counsel for the petitioners and learned counsel for the State. We have gone through the contents of the First Information Report.
(3.) The only contention of learned counsel for the petitioners is that from the side of the petitioners, F.I.R. No.451 dated 8.11.2018 under Sections 147, 148, 149, 323, 504, 506, 307, 308 IPC., Police Station Dewa, District Barabanki has been registered. In counter blast in regard to the same incident, the impugned F.I.R has been registered.;