RADHA KRISHNA Vs. STATE

JUDGEMENT

(1.) Supplementary affidavit filed on behalf of the petitioners is taken on record.

(2.) Heard Sri Ashok Nath Tripathi, learned counsel for the petitioners and learned A.G.A. for the respondent nos. 1 and 2 as well Sri Yashwant Singh, learned counsel for the respondent No.3 - UCO Bank.

(3.) This writ petition has been filed with a prayer to quash the impugned F.I.R. dated 8.4.2011 (annexure 1 to the writ petition) in Case Crime No.1024 of 2011 under sections 420, 467, 468, 471 IPC, Police Station Prem Nagar, District Bareilly lodged by respondent No.3.