JUDGEMENT
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(1.) Sri A.K.Srivastava, Advocate, has filed his Vakalatnama on behalf of respondent no.3 today in Court, which is taken on record.
(2.) Heard Sri J.M.Nasir, learned counsel for the petitioners, Sri A.K.Srivastava, learned counsel for the respondent no.3, Sri Vikas Sahai, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(3.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 29.11.2017 registered as Case Crime No.506 of 2017, under Sections 498A, 323, 377, 354, 354-B, 307 I.P.C. and 3/4 D.P. Act, Police Station Saroorpur, District Meerut.;
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