Abdul Mateen J. - (1.) Heard learned counsel for the petitioners and learned Additional Government Advocate.
(2.) Under challenge in the instant writ petition is F.I.R. relating to Case Crime No. 38 of 2013 under Section 379 I.P.C. & 4/10 Tree Protection Act, P.S. Mall, District Lucknow.
(3.) We have gone through the F.I.R., which discloses commission of cognisable offence, as such, the same cannot be quashed.;