- (1.) Heard Sri A.K.Srivastava,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 writ petition has been filed by the petitioners with a prayer to quash the FIR dated 14.5.2018, registered as case crime No.355 of 2018, under Sections 420, 467, 468, 471, 504, 506 I.P.C., Police Station Fatehpur Sikri, District Agra.
(3.) It has been submitted by the petitioners 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 Manager of the College in question and it is alleged that he has taken some money from respondent no.3 and others for providing job in the College but the job was not provided, on account of which the the impugned FIR has been lodged by the respondent no.3 against the petitioner no.1 along with his wife petitioner no.2 and other petitioners who are his relatives. He further pointed out that respondent no.3 had also filed a complaint before the C.J.M., Agra in which he had given different story contradictory to the impugned FIR. It has next been submitted that apart from the bald allegations made in the FIR no credible evidence whatsoever is forthcoming even prima facie indicating the petitioners' complicity in the commission of the alleged offence qua the petitioner no.2 who is wife of petitioner no.1, hence the impugned FIR is liable to be quashed.;