- (1.) Sri A.K.Gautam, Advocate, has filed his Vakalatnama on behalf of the petitioners today in Court, which is taken on record. He states that he has taken 'No Objection' from Sri B.B.Upadhyay, the earlier counsel appearing on behalf of the petitioners.
(2.) Heard Sri A.K.Gautam, learned counsel for the petitioner, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(3.) The relief sought in this petition is for quashing of the F.I.R. dated 5.1.2018, registered as case crime No.6 of 2018, under Sections 147, 323, 504, 506, 325, 308 I.P.C., Police Station Kheragarh, District Agra.;