- (1.) Heard learned counsel for the petitioner and learned AGA for the State respondents.
(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner for quashing the impugned First Information Report dated 30.05.2017 registered as case crime No. 975 of 2017, under Sections 420, 467, 468, 471 IPC and 3/7 of the Essential Commodities Act, Police Station Sindhauli, District Shahjahanpur.
(3.) A bare reading of the impugned FIR goes to show that the allegations do constitute commission of cognizable offence, hence, there is no reason to quash the same.;