- (1.) Heard Sri L.K.Srivastava, learned counsel for the petitioners, 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 petitioners with a prayer to quash the FIR dated 28.4.2018, registered as case crime No.142 of 2018, under Sections 406, 420, 323, 504, 506 I.P.C., Police Station Rakabganj, District Agra.
(3.) Learned counsel for the petitioners submits that initially the respondent no.3 had moved an application under Section 156(3) Cr.P.C. which was treated as a complaint by the learned Magistrate and did not appear before the learned Magistrate for pursuing his complaint, but subsequently, he lodged the present FIR against the petitioners levelling false and frivolous allegations, though no offence is made out against the petitioners, hence, FIR is liable to be quashed by this Court.;