- (1.) Heard learned counsel for the petitioners and the learned AGA for the State.
(2.) This writ petition has been filed for issuing a writ order or direction in the nature of certiorari quashing the impugned FIR registered as Case Crime No. 0457 of 2017, under Sections 366 I.P.C., Police Station- Dadri, District Gautam Budh Nagar.
(3.) In view of the office report 16.05.2018 service of notice upon respondent no. 3 is deemed to be sufficient.;