- (1.) The subject matter of these two writ petitions is the First Information Report dated 20.06.2015, lodged at Case Crime No. 0365 of 2015, under Sections 467, 468, 471, 420, 203, 120B I.P.C., Police Station Gomti Nagar, District Lucknow, as such both these petitions have been heard together and are being decided by the common judgment and order which follows:
(2.) Heard Sri Jyotindra Mishra, learned Senior Advocate, assisted by Sri Kapil Mishra for the petitioner in Writ Petition No.725 (MB) of 2018 and Shri Tribhuvan Kumar Gupta, learned counsel for the petitioners in Writ Petition No.985 (MB) of 2018. Learned Additional Government Advocate has also been heard on behalf of the State-respondents, whereas Mrs. Nutan Thakur, the complainant/informant, who has been arrayed as one of the respondents in both these writ petitions and appears in person has also been heard.
(3.) By instituting these proceedings under Article 226 of the Constitution of India through two separate writ petitions, the petitioners, Mrs. Ashok Pandey and Mrs. Pushpa Devi and Mr. Bhujveer Singh have assailed the First Information Report dated 20.06.2015, lodged at Case Crime No. 0365 of 2015, under Sections 467, 468, 471, 420, 203, 120B I.P.C., Police Station Gomti Nagar, District Lucknow.;