- (1.) Heard Sri Manu Khare, learned counsel for the petitioners, Ms. Manju Thakur, 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 18.5.2018, registered as case crime No.127 of 2018, under Section 409 I.P.C., Police Station Ahraura, District Mirzapur.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malfide intention. He further submits that the rice miller, namely, Sarvjeet Singh has moved an application/complaint before the S.P., Mirzapur on 12.4.2018 stating therein that it was his staff who is responsible for the alleged embezzlement and the petitioners being employees of the staff of the Co-operative Society have been falsely implicated in the present case.The allegations levelled against the petitioner are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, the FIR is liable to be quashed.;