ISWARWATI Vs. SUPERINTENDENT OF POLICE SHAHJAHANPUR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.G.A.

(2.) This writ petition has been filed for quashing of an FIR in Case Crime No. 193 of 2010 under Sections 420, 467, 468, 471 and 506 I.P.C., Police Station Tilhar, District Shahjahanpur.

(3.) The writ court is not competent to go into questions of facts and on the allegations, it cannot be said that no prima facie case is disclosed.