- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report bearing Case Crime No.899 of 2016 under Sections 419, 420, 467, 468, 471 Indian Penal Code, Police Station Mohanganj, District Amethi.
(2.) Gist of the allegation in the impugned First Information Report is that the accused through manipulation of record, by stating wrong facts, while relying on forged documents got a sale deed executed to the detrimental civil interests of respondent no.4.
(3.) Learned counsel appearing for the petitioners has not been able to draw attention of the court towards any material that can be translated into legal evidence to disprove the prosecution case.;