RAM KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned Additional Government Advocate who has accepted notice on behalf of opposite parties No. 1 to 3. By means of this writ petition, the petitioners have prayed for quashing of F.I.R. relating to Case Crime No. 29 of 2009, under Sections 419, 420, 506 I.P.C., Police Station Thangaon, District Sitapur. We have gone through contents of the FIR which disclose commission of cognizable offence, as such, the FIR cannot be quashed. The writ petition is misconceived and is accordingly, dismissed. However, it is provided that if the petitioners surrender and move application for bail, the same shall be considered and disposed of by the courts below expeditiously.