- (1.) Heard Sri V.P.Chaturvedi, 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 21.3.2018 registered as Case Crime No.39 of 2018, under Sections 419, 420, 467, 468, 471, 506 I.P.C., Police Station Bhawaniganj, District Siddharth Nagar.
(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 the dispute between the parties, if any, is purely civil in nature and the impugned FIR has been lodged after nine years of the incident just for the purpose of harassment of the petitioners. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, FIR is liable to be quashed.;