DEVENDRI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties at this stage finally.

(2.) Leave granted.

(3.) The appellants herein have been arrayed as accused in FIR dated 08.08.2015 on the basis of which Crime No. 449 of 2015 under Section 420, 467, 468, 506 of the Indian Penal Code, 1860 (for short 'IPC') is registered with Police Station Inccholi, District Meerut. The appellants filed a petition under Section 482 of the Code of Criminal Procedure, 1973 seeking quashing of the proceedings arising out of the said FIR, which has been dismissed by the High Court vide impugned judgment dated 01.10.2015, validity and correctness whereof is assailed in the present appeal. According to the appellants, 2 it is a pure civil matter which is given the colour of criminality just to harass them.