- (1.) Heard Sri Mohd. Farooque Ansari, 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.) The relief sought in this petition is for quashing of the FIR dated 22.3.2018, registered as Case Crime No.355 of 2018, under Sections 394 I.P.C., Police Station Sector-20, NOIDA, District Gautam Buddh Nagar.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;