AJAI LAMBA,J. - (1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report bearing Case Crime No. 81 of 2017, under Sections 420, 467, 468, 471, 120B, 506 I.P.C., Police Station Chowk, District Lucknow.
(2.) We have carefully gone through the impugned First Information Report. Allegation in the First Information Report is that the petitioners accused relied on forged and fabricated documents to obtain order dated 13.12.2006 from a court of law. On the basis of the said order the accused became Managing Trustee and has committed financial offences/irregularities to the extent of lacs of rupees. Order dated 13.10.2006 has been placed on record as Annexure-2.
(3.) It has been vehemently argued by the petitioners that petitioner No. 1 has been appointed as Managing trustee by order of Court therefore, cannot be said to have committed any offence.;