- (1.) This petition seeks issuance of a writ in the nature of certiorari for quashing Case Crime No.0259 of 2015, under Sections 409, 419, 420 I.P.C., Police Station Tarun, District Faizabad.
(2.) In view of concurrence of the counsel for the parties, this petition is being disposed of at this stage.
(3.) Perusal of the impugned F.I.R. indicates that the criminal proceedings have been initiated in context of observations made in award dated 16.1.2015 rendered by Lokpal, Mahatma Gandhi National Rural Employment Guarantee Act, Faizabad (for short 'MGNREGA'), and an order passed by this Court dated 15.5.2015.;