- (1.) Heard Sri V.K.Shukla, learned counsel for the petitioners,Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This writ petition has been filed by the petitioners with a prayer to quash the FIR dated 4.5.2018, registered as case crime No.236 of 2018, under Sections 308, 324, 504 I.P.C., Police Station Kotwali, District Budaun.
(3.) Learned counsel for the petitioners at the very outset has pointed out that petitioner no.2 has already been arrested by the police, hence, petition with respect to petitioner no.2 has become infructuous and the same may be dismissed as such.;