- (1.) Heard learned counsel for the parties.
(2.) The petitioners have approached this Court by means of the instant Writ Petition for quashing of an FIR giving rise to Case Crime No.527 of 2012, under Sections 419, 420, 467, 468, 471, 506 and 507 IPC registered at Police Station Madiaon, district Lucknow.
(3.) Having perused the record and having heard submissions raised, we do not find this to be a case for interference for quashing of an FIR.;