- (1.) Heard learned counsel for the petitioners and learned A.G.A.
(2.) This petition has been filed by the petitioners with a prayer to quash the FIR of case crime No. 788 of 2014 under sections 406, 420, 467, 468, 471, 384, 504, 506, 120B IPC, P.S. Kavi Nagar, District Ghaziabad.
(3.) After having perused the impugned FIR and the other materials brought on the record, we are not inclined to quash the same. Therefore, the prayer for quashing the impugned F.I.R. is refused.;