- (1.) Heard learned counsel for the petitioners and learned AGA for the State.
(2.) This petition for writ is before us with a prayer to quash the first information report dated 03.12.2017 bearing Case Crime No.0633 of 2017 pending investigation at Police Station Etmadpur, District Agrai pertaining to the offences under Sections 406, 467, 468, 471, 120-B, 504, 506 Indian Penal Code.
(3.) Learned counsel for the petitioner submits that no case is made out against the petitioner with regard to allegations contained in the first information report.;