- (1.) Heard learned counsel for the applicant and learned A.G.A.
(2.) This application has been filed with a prayer to quash the order dated 21.9.2011 passed by learned Special A.C.J.M., court No. 31 Lucknow arising out of charge sheet submitted in case crime No. 89 of 2011 under sections 419, 420, 467, 468, 471 IPC, P.S. Wazir Ganj, Luckknow.
(3.) It is contended by learned counsel for the applicant that even on the basis of FIR and material collected by the i.O. prima facie offence of cheating and forgery is not made out even then the chargesheet has been submitted on which the learned Magistrate concerned has taken the cognizance, therefore, the order of cognizance and the proceedings of the above mentioned may be quashed.;