- (1.) Heard learned counsel for the petitioners and learned AGA for the State.
(2.) This petition for writ is before us with a prayer to quash the first information report dated 09.12.2017 bearing Case Crime No.0931 of 2017 pending investigation at Police Station Civil Lines, District Rampur pertaining to the offences under Sections 452, 323, 504 and 506 of Indian Penal Code.
(3.) Learned counsel for the petitioners submits that no case is made out against the petitioners with regard to allegations contained in the first information report.;