- (1.) Heard Sri Tarun Agrawal, learned counsel for the petitioners, learned A.G.A. for the State and Sri Deepak Dubey, learned counsel for the respondent no. 4.
(2.) This writ petition has been filed by the petitioners with a prayer to issue a writ, order or direction in the nature of certiorari quashing the impugned F.I.R. dated 24.02.2017 lodged by respondent no. 4 and registered as Case Crime No. 28/2017 at P.S.- Mahila Thana, u/s 498-A, 323, 504, 377, 506, 307 I.P.C. read with Section ¾ Dowry Prohibition Act, 1961. A further prayer has been made by the petitioners to issue a writ, order or direction in the nature of mandamus commanding the respondents not to arrest the petitioners in pursuance of the impugned F.I.R.
(3.) Pleadings between the parties have been exchanged. With the consent of the learned counsel for the parties, this writ petition is being disposed of finally at the admission stage.;