- (1.) Heard Sri B.N.Singh, 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 11.3.2018, registered as Case Crime No.190 of 2018, under Sections 420, 504 I.P.C., Police Station Kotwali Orai, District Jalaun.
(3.) Learned counsel for the petitioner submits that the impugned FIR has been lodged on the basis of an application under Section 156(3) Cr.P.C. after seven years of the incident with a malafide intention. He further submits that the the dispute between the parties, if any, is civil in nature and civil suit is pending between the parties. The allegation levelled against the petitioner is absolutely false, frivolous and baseless. From perusal of the FIR, no offence is made out against the petitioner, hence, the same be quashed.;