- (1.) Leave granted.
(2.) This appeal is directed against order dated 31.1.2014, passed by the High Court of Judicature at Allahabad in Criminal Misc. Writ Petition No. 2167 of 2014 whereby said Court has dismissed the writ petition challenging the First Information Report, registered as Crime No. 16 of 2014, relating to offences punishable under Sections 420, 467, 468, 471, 120B, 504, and 506 of Indian Penal Code (IPC) at Police Station Milak, District Rampur.
(3.) We have heard learned counsel for the parties and perused the papers on record.;