- (1.) Heard Sri Ravi Sahu, 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 petitioner with a prayer to quash the FIR dated 15.1.2018, registered as case crime No.18 of 2018, under Sections 420, 406, 468, 471, 323, 504, 506, 392 I.P.C., Police Station Kakadeo, District Kanpur Nagar.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicaed in the present case. He further submits that the impugned FIR has been lodged by respondent no.3 against the petitioners on the basis of an application under Section 156(3) Cr.P.C. with a malafide intention. The allegation levelled against the petitioners are absolutely false, frivolous and baseless. From perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;