- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report bearing Case Crime No.79 of 2015 under sections 467, 468, 471, 504, 506 Indian Penal Code, Police Station Ram Nagar, District Barabanki.
(2.) The issue is in regard to a Will allegedly executed by one Badki. The Will Deed Badki refers to the fact that the executor has one son and two daughters.
(3.) Contention of learned counsel for petitioners is to the contrary, that Badki had no son. In this regard, learned counsel for petitioners has referred to various documents, including Family Register.;