JUDGEMENT
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(1.) Sri M.P.S. Chauhan, Advocate, has file his Vakalatnama along with a short counter affidavit today in Court, which is taken on record.
(2.) Heard Sri Sanjay Mishra, learned counsel for the petitioners, Sri M.P.S.Chauhan, learned counsel for the respondent no.4, Sri G.P.Singh, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(3.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 25.4.2018, registered as case crime No.363 of 2018, under Sections 147, 148, 149, 452, 323, 307, 504, 506, 34 I.P.C., Police Station Delhi Gate, District Aligarh.;
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