- (1.) Heard Sri M.K.Singh, learned counsel for the petitioners, Sri A.K.Sand, 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 7.3.2018, registered as Case Crime No.51 of 2018, under Sections 419, 420, 467, 468, 471 I.P.C., Police Station Marihan, District Mirzapur.
(3.) Learned counsel for the petitioners submits that the petitioners are bonafide purchaser of the property in question and they have purchased the same through registered sale deed. He further submits that the petitioners are innocent and have not committed the offence in question. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;