- (1.) Petitioner has invoked the extraordinary jurisdiction conferred upon this Court by Article 226 of the Constitution of India seeking quashing of the FIR lodged by respondent no. 4, Executive Engineer of the Moradabad Development Authority registered as Case Crime No. 769 of 2017 under Sections 420, 467, 468 and 471 IPC with Police Station Civil Lines, District Moradabad.
(2.) Facts, in brief, leading to the filing of the FIR are as under.
(3.) Petitioner is an A-Grade contractor registered with the Government and is also a partner of the M/s. V.R. Construction and Engineering and engaged in the business of executing construction projects including that of the Government and development authorities. An advertisement was published by the Moradabad Development Authority (hereinafter referred to as the 'M.D.A.') in 2009 inviting applications for construction of a Sourcing Hub and Ware House Complex at Naya Moradabad Yojna, Sector-4, Moradabad. Petitioner along with various others, participated in the auction held for the purpose and being the lowest bidder the same was accepted by the M.D.A.;