- (1.) Heard Sri Kuldeep Kumar, 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 20.3.2018, registered as case crime No.204 of 2018, under Sections 420, 323, 504, 506 I.P.C., Police Station Kotwali City, District Bulandshahr.
(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 and the informant-respondent no.4 are co-tenure holders of the property in question and there was some dispute between them regarding share, on account of which the impugned FIR has been lodged against the petitioner levelling false and frivolous allegations, though no offence is made out against the petitioner, hence, FIR is liable to be quashed.;