(1.) Factual aspects of all these cases being almost similar, they were heard analogously and are being disposed of by this common judgment.
(2.) For better appreciation, we would refer to the allegations made in the F.I.R. on the basis of which case crime No. 412 of 2002 has been registered at Dhoomanganj P.S., District Allahabad. Smt. Geeta Singh, Trade Tax Officer, Sector-IV, Allahabad lodged the report alleging that in the year 1993-94 M/s. Atique Enterprises, Kasari Masari, Allahabad lifted scrap iron weighing 110 Mt. Tons from Subedarganj Depot of Northern Railway on depositing rupees 72,600/- as earnest money without getting the said firm registered in the State Trade Tax department. On this allegation, she moved the police and prayed for taking appropriate legal action and on her complaint, the aforementioned case was registered against the persons named therein under Section 420, I.P.C.
(3.) The petitioner, by filing the present petition, has sought for quashing of the impugned F.I.R. in exercise of extraordinary writ jurisdiction under Article 226 of the Constitution of India and to restrain the police from taking the petitioner to judicial custody who has been languishing in the jail in some other cases.