- (1.) Heard Sri C.B.Dhar Dube, learned counsel for the petitioner, Sri A.K.Sand, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record..
(2.) The relief sought in this petition is for quashing of the F.I.R. dated 2.12.2016 registered as Case Crime No.1272 of 2016, under Section 409 I.P.C., Police Station-Shadiyabad, District Ghazipur.
(3.) Learned counsel for the petitioner submits that recovery issued against the petitioner has already been challenged by him in a writ petition and recovery proceedings have been quashed. No offence is made out out against the petitioner.;