- (1.) Heard Sri A.K.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 4.2.2018, registered as case crime No.103 of 2018, under Sections 420, 467, 468, 471, 323, 342, 354, 354-B, 354-C I.P.C., Police Station Ghaziabad Kotwali, District Ghaziabad.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malaife intention. He further submitted that the impugned FIR has been lodged after 11 months of the incident and the petitionr has no concern with the Company in question. 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 petitioner, hence, the same be quashed.;