- (1.) Heard Sri Vishal Jaiswal, learned counsel for the petitioner, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) Learned AGA has pointed out that the prayer made in the present writ petition is misconceived, to which learned counsel for the petitioner could not waive out the preliminary objection raised by the learned AGA.
(3.) The writ petition is, accordingly, dismissed.;