- (1.) Heard Sri Mohd. Afzal, 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 28.4.2018, registered as case crime No.728 of 2018, under Sections 386, 504, 506 I.P.C., Police Station Kavi Nagar, District Ghzaibad.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submits that that there was some business transaction between the petitioners and respondent no.4 and some dispute arose between them, on account of which the impugned FIR has been lodged by respondent no.4 against the petitioners levelling false and frivolous allegations, though no offence is made out against the petitioners, hence, FIR is liable to be quashed by this Court.;