- (1.) Heard learned counsel for the petitioners and learned AGA for the State.
(2.) It is submitted by the learned counsel for the petitioner that the petitioner No.1 is a lady and petitioner Nos. 2 and 3 are minors.
(3.) This petition for writ is before us with a prayer to quash the first information report dated 17.01.2018 bearing Case Crime No. 7 of 2018 pending investigation at Police Station Thathiya, District Kannauj, pertaining to the offences under Sections 147, 148, 149, 323, 504, 506, 332, 353, 336, 341 IPC and Section 7 Criminal Law Amendment Act.;