- (1.) Heard Sri J.P. Tripathi, learned counsel for the petitioners,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 petitioners with a prayer to quash the FIR dated 12.3.2018 registered as Case Crime No.45 of 2018, under Sections 406, 419, 420, 467, 468, 471, 504, 506 I.P.C., Police Station Kaptanganj, District Basti.
(3.) Learned counsel for the petitioners submits that the dispute between the parties, if any, is purely civil in nature and civil litigation is already pending between the parties,hence, the present FIR has been lodged by respondent no.3 against the petitioners levelling false and frivolous allegation though no offence is made out against them, hence the same is liable to be quashed by this Court.;