- (1.) Heard learned counsel for the petitioners and Sri Ganesh Gupta, learned Brief Holder 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. 869/2017, under Sections 323/ 504/ 506/ 452/ 308 I.P.C., P.S. Kotwali Nagar, District Faizabad.
(3.) It cannot be said that on the allegations in the FIR, no prima facie case is disclosed.;