- (1.) Heard the learned counsel for the applicant and the learned AGA and perused the record.
(2.) This is an application under section 482 of Cr.P.C. for quashing the proceeding of Case Crime No. 248 of 2011, under sections 419, 420 I.P.C., Police Station-Kotwali Padrauna, District-Kushi Nagar.
(3.) Learned counsel for the applicants submitted that the facts stated in the charge-sheet and the F.I.R. are not correct. The High Court in exercise of inherent power cannot hold an enquiry to find out truth. It is a matter of trial, therefore, no interference is called for specially when the police submitted charge-sheet and found adequate materials during the investigation against the applicant.;