- (1.) Heard Sri S.P.Dwivedi, 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 2.11.2017, registered as case crime No.358 of 2017, under Sections 419, 420, 467, 468, 471, 457, 380 I.P.C., Police Station Ahraura, District Mirzapur.
(3.) Learned counsel for the petitioners submits that the petitioner is innocent and have been falsely implicated in the present case. He further submits that the impugned FIR has been lodged on the basis of an application under Section 156(3) Cr.P.C. with a malafide intention.He next argued that the dispute between the parties, if any, is civil in nature and civil litigation is pending between the parties, hence, the impugned FIR has been lodged by respondent no.3 against the petitioners levelling false and frivolous allegations, though no offence is made out against them, hence, FIR is liable to be quashed by tis Court.;