- (1.) Heard Sri B.K.Tripathi, learned counsel for the petitioners, Sri A.K.Sand, 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 26.3.2018, registered as case crime No.232 of 2018, under Section 380 I.P.C., Police Station Soraon, District Kanshiram Nagar.
(3.) Learned counsel for the petitioners submits that the petitioners are father and son respectively and they have been maliciously dragged in the present case by respondent no.3 just to escape the liability of payment of salary due over the respondent no.3 becuase the respondent no.3 is the Proprietor of the firm, i.e., M/s. Umesh Talwar Railway Contractor, N.E. Railway, Izzatnagar Bareilly and the petitioner no.1 is the Supervisor in the aforesaid firm, whereas the petitioner no.2 is the site clerk in the Railway contract business of respondent no.3. He next argued that the allegation levelled against the petitioners is absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, FIR is liable to be quashed by this Court.;