- (1.) Heard Sri Nipun 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 13.3.2018, registered as case crime No.236 of 2018, under Section 420 I.P.C., Police Station Deoband, District Saharanpur.
(3.) Learned counsel for the petitioner submits that the petitioner was posted as a Constable at the concerned police station where the respondent no.3 was posted as Sub-Inspector and there was some dispute between them with respect to verification of pass-port of one Abdulla, hence, the impugned FIR has been lodged by respondent no.3 against the petitioner levelling false and frivolous allegation, though no offence is made out against him, hence, FIR is liable to be quashed by this Court.;