- (1.) Heard Sri P.C.Srivastava, 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 10.5.2018, registered as case crime No.322 of 2018, under Sections 420, 308, 336 I.P.C. and Section 15 of Indian Medical Council Act, 1956, Police Station Kannauj, District Kannauj.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submitted that for the same very incident, earlier an FIR was lodged by one Anuj whose wife was admitted in the hospital of the petitioner, which was challenged by the petitioner before this Court by means of filing Crl. Misc. Writ Petition No.12579 of 2018 in which arrest of the petitioner has already been stayed by this Court vide order dated 17.5.2018, copy of which has been produced and the same is taken on record and this is the another FIR for the similar offence which has been lodged by the C.M.O. against the petitioner. No offence is made out against the petitioner, hence, FIR is liable to be quashed by this Court.;