- (1.) Heard. Petitioners seek quashing of F.I.R. No. 102 dated 12.07.2010 recorded under Sections 419/420/120-B of the Indian Penal Code, 1860 (for short 'I.P.C.'). From the circumstances constituting the First Information Report (for short 'F.I.R.'), no offences under Section 419, I.P.C., is made out whereas offence of Section 420, I.P.C., has been found to be not made out in the inquiry conducted by police authorities as is evident from the inquiry report dated 17.09.2010 (Annexure P-3).
(2.) State is contesting the petition.
(3.) I have heard learned counsel for the parties.;