- (1.) Heard learned counsel for the petitioner and learned A.G.A.
(2.) This writ petition has been filed for quashing of an FIR in case crime no. 123 of 2011, under sections 379 IPC, police station Mawana, district Meerut.
(3.) The writ court is not competent to go into questions of facts and on the allegations, it cannot be said that no prima facie case is disclosed.;