- (1.) Heard Sri L.K.Pundir, learned counsel for the petitioner, Sri G.P.Singh, 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 2.5.2018, registered as case crime No.417 of 2018, under Sections 41, 102 Cr.P.C. and under Sections 414, 420, 467, 468, 471, 482 I.P.C., Police Station Khatauli, district Muzaffar Nagar.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case due to malafide intention for the purpose of harassment. He further submits that the allegations levelled against the petitioner 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.;