- (1.) Heard Sri S.C.Pandey, 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 4.1.2018, registered as case crime No.2 of 2018, under Sections 406, 420, 467, 468, 471, 120-B I.P.C., Police Station Swaroop Nagar, District Kanpur Nagar.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and have been falsely implicated in the present case. He further submitted that the petitioner is Director of Vandana Medical & Surgical Center, situated in Raja Talab, Varanasi. The respondent no.4 was admitted in the hospital of petitioner from 11.7.2017 to 19.7.2017. The respondent no.4 was insured with the Health Scheme from The New India Assurance Company Ltd. The said Company provided cashless facility to respondent no.4. He next argued that after discharge of respondent no.4 from the hospital of the petitioner, the New India Assurance Company Ltd. on 18.8.2017 made payment of Rs.1,27,389/-in favour of the petitioner's hospital, a copy of payment of receipts is annexed as Annexure-7 to the writ petition. He argued that in the impugned FIR it is stated by respondent no.4 that the petitioner has prepared forged bills regarding her medical treatment amounting to Rs.1,71,543/- and got the same from the Insurance Company. The allegations levelled against the petitioner is absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence, the FIR is liable to be quashed.;