Raj Mani Chauhan, J. - (1.) HEARD learned counsel who appeared in support of this petition and learned A.G.A. for state authorities. Prayer in this petition is for quashing the first information report and to grant stay of arrest pursuant to the impugned first information report. Be as it may, on the facts, this Court is not satisfied that any case has been made out either to quash the F.I.R. or to grant stay of the arrest in exercise of jurisdiction under Article 226 of the Constitution of India as the F.I.R. discloses commission of cognizable offence. In view of the above, this Court declines to interfere in the matter. Accordingly, this petition is dismissed. However, if the petitioners surrender and apply for bail in the court concerned, the court may dispose of the bail application in the light of the law laid down by the Full Bench of this Court in the case of Smt. Amrawati Vs. State of U. P. reported in 2004 (57) ALR 390.;