- (1.) HEARD learned counsel for the petitioner and learned Additional Government Advocate.
(2.) THIS writ petition has been filed for quashing of an FIR in case crime No.805 of 2011 under Sections 420, 467, 468, 471, 504 and 506 IPC, P.S. Banna Devi, district - Aligarh.
(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. Hence, no ground exists for quashing the FIR or staying the arrest of the petitioner.;