- (1.) HEARD learned counsel for the petitioners and learned AGA for the State. This petition has been filed by the petitioners Sohrab Khan and Samir Khan with a prayer to quash the FIR of Case Crime No.150 of 2012 under Sections 420, 468, 471 IPC, Police Station C.B. Ganj, District Bareilly. From the perusal of the FIR it appears that on the basis of allegations made therein a prima facie cognizable offence is made out. There is no scope for interference in the FIR. Therefore, the prayer for quashing the impugned FIR is refused.
(2.) HOWEVER , considering the nature of the allegations made in the FIR, the provisions of section 157 Cr.P.C. and the view taken by the Apex Court in the case of Joginder Kumar Vs. State of U.P. 1994 Cr.L.J. 1981, it is directed that the petitioners shall not be arrested in above mentioned case, till submission of the charge sheet. With the above direction, this petition is finally disposed of.;