- (1.) Heard Sri Mukesh Kumar, learned counsel for the petitioners, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 24.3.2018, registered as case crime No.147 of 2018, under Section 3/4 Prevention of Public Property Damages Act, 1984, Police Station Kampil, District Farrukhabad.
(3.) Considering the submissions advanced by learned counsel for the parties and nature of the allegations, it is directed that the petitioners shall not be arrested in above mentioned case, till the submission of the police report under section 173(2) Cr.P.C. but they shall co-operate with the investigation of the case.;