- (1.) Heard learned counsel for the petitioner and perused the record.
(2.) By means of present writ petition, petitioner is seeking quashing of the first information report dated 16.4.2015, registered as Case Crime No. 261 of 2015, under Sections 420, 467, 468, 471 and 34 I.P.C., Police Station Modinagar, District Ghaziabad.
(3.) From a perusal of first information report and taking the allegations contained therein to be true, it cannot be said that commission of a cognizable offence is not made out. Despite repeated query, learned counsel for the petitioner also could not show that no offence whatsoever has been made out in the aforesaid first information report. Therefore, question of its quashing in the limited scope of judicial review in writ petition under Article 226 of the Constitution does not arise.;