SARDARPASHA Vs. HOORBANU

JUDGEMENT

(1.) Petitioners who are arraigned as accused Nos.2 to 10 in Crime No.87/2015 are before this Court seeking for quashing of the FIR as well as all further investigation pending against them.

(2.) Notice has been issued to the first respondent and she is represented by her counsel. The second respondent is represented by the learned High Court Government Pleader.

(3.) I have heard the arguments of the learned counsel for the petitioners and learned counsel for respondent No.1.