- (1.) Heard Sri Mayank Yadav, learned counsel for the petitioner, Sri Kumar Dhananjay, learned counsel for the caveator-respondent no.3, Sri N.K.Verma,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 7.4.2018, registered as case crime No.399 of 2018, under Sections 420, 467, 468, 471, 406 I.P.C., Police Station Nauchandi, District Meerut.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submitted that the petitioner has no concern with the Company in question and the person responsible for payment is already confined in jail. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioner, hence, the same be quashed.;