- (1.) Heard learned Counsel for the petitioner and the learned Government Advocate. Under challenge in the instant writ petition is the FIR relating to Crime No. 143/2010 under sections 419, 420, 409, 467, 468 and 471 I.P.C., Police Station Manikpur, District Pratapgarh.
(2.) We have gone through the contents of FIR.
(3.) As it comes out that two shops which belong to the Institution of which the petitioner is principal, were let out by him; one to his daughter-in-law and the other to Shri Sharik Husnain on rent for a period of twenty five years and the amount which was taken from them has been usurped. Although the argument advanced by the learned Counsel for the petitioner is that there is a dispute with respect to Committee of Management of the Institution of which even the parties are fighting out the same in this Court and this FIR is the outcome of the vengeance by the other parties. Further in paragraph 20 of the writ petition, it has been stated that the amount which was taken from the tenants of the shops was given to the Committee of Management by the petitioner and in no way he has been benefited from the said amount.;