U.C. Dhyani, J. - (1.)By means of present writ petition, the petitioners pray for the following relief, among others:
"(a) Issue a writ, order or direction in the nature of certiorari quashing the impugned FIR dated 08.10.2015 registered as Case Crime No. 301 of 2016, under Sections 420 IPC, registered as PS Kotwali Roorkee, District Haridwar.

(b) Issue a writ, order or direction in the nature of mandamus commanding the respondents not to arrest the petitioner in Case Crime No. 301 of 2016, under Sections 420 IPC, registered as PS Kotwali Roorkee, District Haridwar till the pendency of the present writ petition."

(2.)Heard learned counsel for the petitioners, learned counsel for the State, perused the documents brought on record and considered the grounds taken up in the writ petition.
(3.)It is the submission of learned counsel for the petitioners that the first information report has been lodged after four years. The case was filed in the year 2012, and still is pending adjudication before the State Commission. It is also the submission of learned counsel for the petitioner that the title was with the petitioner.