- (1.) Heard Sri M.K.Tiwari, learned counsel for the petitioner, Sri N.K.Verma,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 petitioner with a prayer to quash the FIR dated 27.5.2018, registered as case crime No.725 of 2018, under Sections 419, 420, 447, 467, 468, 471, 506 I.P.C., Police Station Dhoomanganj, District Allahabad.
(3.) Learned counsel for the petitioner submits that the dispute between the parties, if any, is purely civil in nature and civil litigation is pending between the parties, in which interim injunction is operating in favour of the petitioner, on account of which the present FIR has been lodged levelling false and frivolous allegation though no offence is made out against the petitioner, hence, the same is liable to be quashed by this Court.;