- (1.) Heard learned counsel for the petitioner and Sri Ganesh Gupta, learned Brief Holder for the State-respondents.
(2.) This writ petition has been filed for quashing an FIR and staying the arrest of the petitioner in Case Crime No. 500/2017, under Sections 354 (D)/ 504/ 506 I.P.C., P. S. Dhaurahara, District Lakhimpur Khiri.
(3.) It cannot be said that on the allegations in the FIR, no prima facie case is disclosed.;