- (1.) Heard learned counsel for the petitioner and learned AGA for the State.
(2.) Petitioner has approached this Court with a request to quash the FIR registered as Case Crime No. 1199 of 2018 under Section 66 of I.T. Act, P.S. Kotwali Nagar, District Muzaffar Nagar.
(3.) This Court has the occasion to peruse the FIR and the FIR in question does discloses a cognizable offence, in view of this, there is no occasion for this Court to quash the FIR, as has been prayed on behalf of petitioner, as such, prayer made on the said score is refused by this Court.;