- (1.) Heard Sri Manish Trivdi, learned counsel for the petitioners, Sri A.K.Sand, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 11.10.2006, registered as case crime No.343 of 2006, under Sections 420, 467, 468, 471, 120-B I.P.C., Police Station Sadar Bazar, District Meerut.
(3.) Learned counsel for the petitioners submits that the FIR was lodged against the two persons and the petitioners happens to be official of I.C.I.C.I Bank who have been falsely implicated in the present case as it was alleged that officials of the State Bank of India colluded with I.C.I.C.I. Bank and got the transaction done, which was an illegal one and the matter is being investigated by the C.B.C.I.D.;