- (1.) Heard Sri Sushil 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 3.5.2018, registered as case crime No.597 of 2018, under Sections 420, 467, 468, 406 I.P.C., Police Station Sector-20 NOIDA, District Gautam Buddh Nagar
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submits that the dispute between the parties, if any, is civil in nature, civil suit is pending between the parties at NOIDA and arbitration proceeding is pending at Delhi Court in which status-quo order has been passed in favour of the petitioner, on account of which, the impugned FIR has been lodged by respondent no.3 against the petitioner levelling false and frivolous allegations, though no offence is made out against the petitioner, hence, FIR is liable to be quashed by this Court.;