- (1.) Heard Ms. Vatsala, 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.) The relief sought in this petition is for quashing of the F.I.R. dated 17.3.2018 registered as Case Crime No.180 of 2018, under Sections 420, 467, 468, 471 I.P.C., Police Station Medial College, District Meerut.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. She further submits that the FIR was lodged against the four accused persons and name of the petitioner has come into light in confessional statement of the one of the accused. She next argued that the petitioner was initially appointed as Routine Clerk in the University in question on 2.7.1977, thereafter promoted on the post of Office Superintendent and has retired from the same post on 31.8.2014. The petitioner is an old person aged about 74 years and due to his outstanding work and unblemished career, he has been given given appointment as Officer Assistant on 1.9.2014 on contractual basis and the same has been lastly extended on 1.1.2018. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out out against the petitioner, hence, the same be quashed.;