- (1.) As per the Office report dated 6.3.2018, learned counsel for the petitioners has not taken steps to serve notice to respondent no.4.
(2.) Heard Sri Ved Mani Tiwari, learned counsel for the petitioners,Sri Vikas Sahai, learned A. G. A. for the State and perused the impugned FIR as well as material brought on record.
(3.) This writ petition has been filed by the petitioners with the prayer to quash the FIR dated 9.10.2016 registered as Case Crime No.681 of 2016, under Sections 363, 366 I.P.C., Police Station Saini, district Kaushambi.;