(1.) THE transliterated copy of the F.I.R. is filed by learned counsel for the petitioners.
(2.) HEARD .
(3.) RELYING on the ratio in the case of Phool Kumar v. Delhi Administration reported in A.I.R. 1975 S.C. 905, learned counsel for the petitioners states that in the absence of allegation of use of any deadly weapon by any of the accused person and in the absence of allegation of committing robbery by the petitioners 2 and 3 Hemanta Naik @ Hemanta Ku. Naik and Tapanjit Das @ Dash, the order of cognizance under Section 397, I.P.C. is liable to be quashed.