RAJEEV MISRA,J. - (1.) By means of the present writ petition under Article 226 of the Constitution of India, the petitioners have challenged the impugned F.I.R. dated 17.11.2017 lodged by the respondent No. 4 Mr. Oran Tsatsis, with the police of Police Station Sahibabad, District Ghaziabad, resulting in Case Crime No. 3213 of 2017, under sections 420 , 467 , 468 , 471 and 120 B I.P.C.
(2.) We have heard Mr. Gopal Swaroop Chaturvedi, learned Senior counsel assisted by Mr. Alok Ranjan Mishra and Mr. Raj Hans Pandey, Advocates for the petitioners, Mr. V.P. Srivastava, learned Senior counsel assisted by Mr. Sanjay Kumar Singh, Mr. Sudhanshu Srivastava and Miss Aditi Tambi for the complainant-respondent and Mr. Rajeev Sharma, the learned A.G.A. for the respondent Nos. 1, 2 and 3.
(3.) Brief facts, antecedent to the impugned F.I.R. dated 17.11.2017, are as follows:-;