- (1.) Heard Sri J.P.Mishra, 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 16.2.2018, registered as case crime No.144 of 2018, under Sections 420, 406 I.P.C., P.S. Nai Mandi, District Muzaffarnagar.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case with ulterior motive for the purpose of harassment. He further submits that the petitioner was an employee of respondent no.3 and there was some dispute between them with respect to money, on account of which the impugned FIR has been lodged by respondent no.3 against the petitioner levelling false and frivolous allegations, though no offence is made out against the petitioner, hence, FIR is liable to be quashed by this Court.;