- (1.) Heard Sri Surendra Yadav, 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 4.7.2014 registered as Case Crime No.200 of 2014, under Sections 419, 420, 467, 468, 471 I.P.C., Police Station Phoolpur, District Varanasi.
(3.) Learned counsel for the petitioner submits that the impugned FIR has been lodged on the basis of an application under Section 156(3) Cr.P.C. with a malafide intention. The allegation levelled against the petitioners is absolutely false, frivolous and baseless. From perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;