- (1.) Heard Sri R.K.Khanna, 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.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 25.1.2018, registered as case crime No.82 of 2018, under Sections 420, 506 I.P.C., Police Station Izzat Nagar, District Bareilly.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicaed in the present case. He further submits that the impugned FIR has been lodged on the basis of an application under Section 156(3) Cr.P.C. after four years of the incident with a malafide intention. The allegation levelled against the petitioners are absolutely false, frivolous and baseless. From perusal of the FIR, no offence is made out against the petitioners, hence, the same is liable to be quashed by this Court.;