- (1.) Heard Sri S.K.Srivastava, learned counsel for the petitioner, Sri A.P.Paul, 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 8.11.2016 registered as Case Crime No.1724 of 2016, under Sections 420, 467, 468, 471, 120B I.P.C., Police Station-Indirapuram, District Ghaziabad.
(3.) Learned counsel for the petitioner submits that the petitioner has deposited some amount and undertakes to deposit the entire amount by 31st march, 2017. He further submits that an interim order has been passed by this Court vide order dated 9.12.2016 in Crl. Misc. Writ Petition No.25023 of 2016 in favour of mother of the petitioner, copy of which has been produced the same is taken on record. From perusal of the FIR, no offence is made out against the petitioner.;