Akhilesh Chandra Sharma, J. - (1.) We have heard learned counsel for the petitioners and learned A.G.A.
(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioners for quashing the impugned First Information Report registered as Case Crime No. 367 of 2017, under Sections 419/420/467/468/469/471 I.P.C., Police Station Civil Lines, District Allahabad so far as it relates to the petitioners and also for direction to the opposite parties not to arrest them in pursuance of the impugned F.I.R.
(3.) Finding that first information report is a result of matrimonial dispute going on between the petitioner no. 3 and respondent no. 3 who are wife and husband, we? decided to explore the possibility of any settlement between them vide order dated 11.07.2017 directed the petitioner no. 3 and respondent no. 3 to appear in person before us on 21.07.2017.;