- (1.) Heard Sri V.B.Mishra, 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.) The relief sought in this petition is for quashing of the F.I.R. dated 12.5.2018, registered as case crime No.84 of 2018, under Section 409 I.P.C., P.S. Pashchim Sharira, District Kaushambi.
(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 submitted that the inquiry on the basis of an order of District Magistrate is still pending and lodging of the impugned FIR only on the basis of preliminary inquiry is illegal and unjustified. The allegations levelled against the petitioner is absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioner, hence, the same be quashed.;