- (1.) As per the Office report dated 14.3.2018, learned counsel for the petitioners has not taken steps to serve notice to respondent no.3.
(2.) Heard Sri A.K.Shukla, 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 24.8.2017 registered as Case Crime No.456 of 2017, under Sections 363 I.P.C., Police Station-Mohammadabad, District Farrukhabad.;