- (1.) Heard learned counsel for the petitioner and learned AGA for the State.
(2.) This petition for writ is before us with a prayer to quash the first information report dated 10.02.2018 bearing Case Crime No.27 of 2018 pending investigation at Police Station Rani Ki Sarai, District Azamgarh pertaining to the offences under Sections 419, 420 of 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.;