RAMESH SINHA,J. - (1.) Heard Sri Arvind Srivastava, learned counsel for the applicant and Sri Irshad Hussain, learned AGA for the State and perused the record.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the impugned FIR dated 04.09.2019 registered as Case Crime No.0309 of 2019, under Sections 468, 471, 406, 506, 467, 420, 419 I.P.C., Police Station Kotwali, District Azamgarh.
(3.) Learned AGA raised preliminary objection regarding the maintainability of the prayer made in the present 482 Cr.P.C. Application by the applicant and has stated that as the applicant has prayed for quashing of the FIR in the present 482 Cr.P.C. Application, the same is not maintainable as the petitioner has a remedy of filing a writ petition under Article 226 of the Constitution of India for the aforesaid prayer.;