- (1.) Heard learned counsel for the petitioner and learned Additional Government Advocate.
(2.) This writ petition has been filed for quashing an FIR and staying the arrest of the petitioner in Case Crime No. 237 of 2017, under Sections 3, 57 and 70 of U.P Upkhanij (Parihaar) Niyamavali and Section 4/21 of Mines and Minerals Act and Section 379, 411 I.P.C , Police Station Bara, District Allahabad.
(3.) It cannot be said that on the allegations in the FIR, no prima facie case is disclosed.;