- (1.) Heard Sri Diwakar Tiwari, learned counsel for the petitioners, 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 petitioners with a prayer to quash the FIR dated 9.5.2018, registered as case crime No.532 of 2018, registered as case crime No.532 of 2018, under Sections 420, 467, 468, 471, 406, 504, 506 I.P.C., Police station Sardhana, District Meerut.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicaed 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. The allegation levelled against the petitioners is absolutely false, frivolous and baseless. From perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;