- (1.) Heard learned counsel for the petitioners and Ms. Smiti Sahai, learned Additional Government Advocate for the State-respondents.
(2.) This writ petition has been filed for quashing an FIR and staying the arrest of the petitioners in Case Crime No.8/2018, under Sections 186/332/353 I.P.C., P. S. Kotwali, District Sultanpur.
(3.) It cannot be said that on the allegations in the FIR, no prima facie case is disclosed.;