AI Structured Summary
Not yet generated for this judgment
Judgment
The petitioners have come up with prayers to quash the first information report dated 14101997 registered as Crime Case No. 188/87 under Sections 420, 467, 468, 471, 408, 384 and 511. IPC and to restraint the respondents from arresting the petitioners in relation to the aforementioned Crime Case in question.
After having realised that the questions urged in support of this petition are questions which are required to looked first by the police authorities themselves, Mr. Rai, learned counsel for the petitioners, prays to withdraw this application so that he could move once again the police authorities themselves. With this liberty this writ petition is dismissed.
The office is directed to hand over a copy of this order to Sri Tripathi, learned A.G.A. for its communication to and follow up action by the authorities concerned.