- (1.) Heard learned counsel for the petitioners 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 petitioners in Case Crime No. 2198/2017, under Sections 406/506 I.P.C. & 3/4 of Dowry Prohibition Act, 1961, P. S. Bhinga, District Shrawasti.
(3.) It cannot be said that on the allegations in the FIR, no prima facie case is disclosed.;