- (1.) Heard learned counsel for the petitioners and learned Additional Government Advocate.
(2.) This writ petition has been filed for quashing an FIR and staying the arrest of the petitioners in Case Crime No. 2576 of 2017, under Section 3/4 Prevention of Damages to Public Property Act, Police Station Katra, District Shahjahanpur.
(3.) It cannot be said that on the allegations in the FIR, no prima facie case is disclosed.;