JUDGEMENT
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(1.) Sri I.A. Khan, Advocate, has filed his Vakalatnama on behalf of respondent no.3 today in Court, which is taken on record.
(2.) Heard Sri Manish Tandon, learned counsel for the petitioners,Sri I.A.Khan, learned counsel for respondent no.3, Sri A.K.Sand, 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 30.4.2018, registered as case crime No.47 of 2018, under Sections 308, 323, 504 I.P.C., Police Station Bhanwarkol, District Ghazipur.;
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