- (1.) Heard learned counsel for the petitioners, Shri Rajiv Lochan Shukla, learned counsel for the respondent No.4 and learned AGA for the State.
(2.) This petition for writ is before us with a prayer to quash the first information report dated 11.11.2017 bearing Case Crime No. 1273 pending investigation at Police Station Sikandara, District Agra pertaining to the offences under Sections 419, 420, 467, 468, 471 IPC.
(3.) Learned counsel for the petitioners submits that no case is made out against the petitioners for the offences referred in the First Information Report.;