- (1.) Heard learned counsel for the petitioners, learned A.G.A. for the State and Sri Pankaj Kumar, Advocate holding brief of Sri Jitendra Singh, learned counsel for the respondent no.4.
(2.) This petition has been filed by the petitioners with a prayer to quash the FIR of Case Crime No.0574 of 2018, under Sections 363, 366 I.P.C., P.S. Gajraula, District Amroha.
(3.) From the perusal of the FIR it appears that on the basis of allegation made therein the prima facie cognizable offence is made out. There is no scope of interfering in the FIR. Therefore, the prayer for quashing the FIR is refused.;