- (1.) Heard Sri A.K.Shukla, 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 29.3.2016, registered as case crime No.226 of 2016, under Sections 419, 420, 467, 468, 471 I.P.C., Police Station Gurusahaiganj, District Kannauj.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. He further submits that Rs.2 lacs which was paid as claim to the private respondent no.3 by the Insurance Company in question, the same was wrongly deposited in the account of the petitioner by the Bank and when this fact came into knowledge of the petitioner, he immediately contacted the concerned Bank Manager and transferred the same in the account of private respondent no.3 by way of two transactions, i.e., Rs. 50,000/- on 9.3.2016 & Rs.1,50,000/- on 8.3.2016 respectively, which is evident from the Annexure-2 to the writ petition as well as from the statement of account of respondent no.4 of the concerned Bank, hence, no offence is made out against the petitioner, hence, the FIR is liable to be quashed by this Court.;