- (1.) Heard Sri A.K.Mishra,learned counsel for the petitioners, Ms. Ibha Sinha, 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 6.5.2018, registered as case crime No.256 of 2018, under Sections 381, 411 I.P.C., Police Station Robertsganj, District Sonebhadra.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submits that petitioner no.1 is an employee of respondent no.3, petitioner no.2 happens to be a friend of respondent no.3 and there was some dispute between the petitioner no.1 and respondent no.3 with respect to payment of salary, on account of which the impugned FIR has been lodged by respondent no.3 against the petitioners levelling false and frivolous allegations, though no offence is made out against the petitioners, hence, FIR is liable to be quashed by this Court.;