VISHNU KUMAR GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Anshul Kumar Singhal, learned counsel for the applicants and Sri Pankaj Srivastava, learned A.G.A. for the State and perused the record.

(2.) This application under Section 482 Cr.P.C. has been filed seeking quashing of the charge sheet dated 12.10.2018 and summoning order dated 22.12.2018 as well as the entire proceedings of Case No. 4492 of 2018 (State Vs. Vishnu Gupta), arising out of Case Crime No. 0689 of 2017, under Sections 420, 467, 468, 471, 406 I.P.C., Police Station Hathras Gate, Hathras, pending in the court of Chief Judical Magistrate, Hathras.

(3.) It has been submitted by learned counsel for the applicants that the F.I.R. has been lodged with false and frivolous allegations on 12.09.2017 by Block Education Officer, Ramanpur, District Hathras, on the basis of the enquiry report submitted by the Additional District Magistrate, (F &R) Hathras that the applicants were indulged in raising fake bills with regard to the vehicle services and had gained a sum of Rs.3,08,593/- in connivance with the District Basic Education Officer, Hathras and as such, the F.I.R. was lodged on the basis of the directions issued by the District Magistrate.