- (1.) We have heard the learned counsel for the petitioners; Sri Deepak Mishra, the learned A.G.A., for the respondents 1, 2 and 3; Sri Abhishek Srivastava for the respondent no.4; and have perused the record.
(2.) The instant petition seeks quashing of the first information report (in short FIR) dated 20.10.2015 which has been lodged at P.S. Kavi Nagar, District- Ghaziabad as Case Crime No. 1343 of 2015, under Sections 420, 407, 468, 471, 406 and 120-B I.P.C.
(3.) The impugned first information report has been lodged by an authorized representative of Edelweiss Housing Finance Ltd. (respondent no.4) against the petitioners and one Smt. Geeta Devi (non-petitioner).;