- (1.) Heard Sri Adarsh Bhushan, 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 5.4.2016, registered as Case Crime No.200 of 2016, under sections 420, 467, 468, 471, 506, 406 I.P.C., Police Station Masoori, District Ghaziabad.
(3.) Learned counsel for the petitioner submits that the petitioner is not named in the FIR and his name has come into light during the course of investigation. He further submits that the impugned FIR has been lodged on the basis of an application under Section 156(3) Cr.P.C. with a malafide intention. The allegation levelled against the petitioner is absolutely false, frivolous and baseless. From perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;