- (1.) Heard Sri R.P.Tiwari, learned counsel for the petitioners, Sri N.K.Verma, learned AGA for the State and perused the record.
(2.) This writ petition has been filed with a prayer to quash the FIR dated 2.6.2017, registered as Case Crime No.235 of 2017, under Sections 147, 148, 149, 307, 323, 504, 506 I.P.C., Police Station Deorania, District Bareilly.
(3.) Learned AGA has pointed out that the petitioners have earlier approached this Court challenging the impugned FIR by means of filing Crl. Misc. Writ Petition No.22644 of 2017 which has been disposed of by Coordinate Bench of this Court vide order dated 25.10.2017 with a direction to appear before the Court concerned and apply for bail, copy of which has been produced by learned AGA and the same is taken on record, but the said fact has not been disclosed by the petitioners in the present writ petition. He further stated that filing of earlier petition by the petitioners cannot be ignored and petitioners were fully conscious about the same, hence some exemplary cost should be imposed on them;