- (1.) Heard the learned counsel for the applicants 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. 545 of 2007, under sections 419, 420, 467, 468, 471, 120-B IPC, Police Station-Pateherwa, District-Kushinagar.
(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.;