- (1.) Heard Sri J.B.Singh, learned counsel for the petitioner, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioner with a prayer to quash the FIR dated? 14.3.2018, registered as case crime No.103 of 2018, under Sections 419, 420, 409 I.P.C., P.S. Kotwali, District Mau.
(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 submits that the Executive Engineer, namely, R.K.Prasad Chaurasia has already challenged the impugned FIR by means of filing the Crl. Misc. Writ Petition No.7096 of 2018 in which his arrest has been stayed by this Court vide order dated 22.3.2018, copy of which is annexed at page-20 of the writ petition and the petitioner has also received a notice in which he is stated to be wanted in the present. No offence is made out against the petitioner, hence, FIR is liable to be quashed by this Court.;