- (1.) Heard learned counsel for the petitioners as well as learned A.G.A. and learned counsel for opposite party no.2-Mahendra Pratap Singh.
(2.) Present petitions have been filed by petitioners, namely, Satendra Singh, Chandra Pal Singh, Virendra Kumar Singh and Ravindra Kumar Singh under Section 482 of Code of Criminal Procedure (in short 'Cr.P.C.) with prayer to quash the Charge-sheet No.63 of 2012 arising out of Crime No.C-434 of 2011, under Sections 419, 420, 467, 468, 471 of IPC, Police Station Kotwali Colonel Ganj, District Gonda. Further prayer has been made to quash proceedings of Case No.1681 of 2012 registered on the basis of said charge-sheet pending in the court of learned Chief Judicial Magistrate, Gonda along with summoning order dated 17.07.2012 passed on said charge-sheet submitted by police.
(3.) Learned counsel for the petitioners contended that allegations made in first information report (in short 'FIR') is false and concocted. Petitioners have been falsely implicated.;