- (1.) Heard Sri Suresh Singh, learned counsel for the petitioners, Sri Pawan Shukla, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) The relief sought in this petition is for quashing of the F.I.R. dated 27.3.2018, registered as Case Crime No.66 of 2018, under Sections 419, 420, 467, 468, 471 I.P.C., Police Station Kishanpur, District Fatehpur.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;