- (1.) Heard Sri Prakash Padia, learned counsel for the petitioner, learned AGA for respondent nos. 1, 2 and 3 and Sri S. K. Lal, learned counsel for respondent no. 4 and perused the record.
(2.) This writ petition has been filed by the petitioner Y.K. Gupta, Executive Director-Cum-State Level Coordinator, Indian Oil Corporation Limited, Gariahat Road, Kolkata, with the prayer to issue a writ, order or direction in the nature of certiorari quashing the F.I.R. Dated 18.7.2014 being FIR No. 258 of 2014 (Annexure no. 1) registered as Case Crime No. NIL of 2014, under sections 420, 467, 468, 471 I.P.C., P.S. Kotwali, District Hathras. A further prayer has been made for issuing a writ of mandamus restraining the respondents from taking any coercive action against the petitioner in pursuance of the impugned FIR and for imposing an exemplary cost of Rs. 2 Lacs upon the respondent no. 4 for filing the impugned FIR against the petitioner and two other senior officers of the Corporation without any basis and by concealing the material facts.
(3.) Pleadings between the parties have been exchanged. With the consent of the learned counsel for the parties this petition has been heard at the admission stage and is being decided on merits finally.;