- (1.) Heard Sri K.D.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.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 5.3.2018, registered as case crime No.182 of 2018, under Sections 376, 506 I.P.C. and 3(2) (v) & 3(2) (va) of SC/ST Act, Police Station Civil Lines, District Moradabad.
(3.) Learned counsel for the petitioner submits that the petitioner is a Junior Engineer and private respondent no.5 has come in contact with the petitioner by way of chatting through Internet and some dispute arose between them, on account of which the impugned FIR has been lodged by respondent no.5 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.;