- (1.) Heard learned counsel for the petitioner and the learned A.G.A. for the State.
(2.) This writ petition has been filed by the petitioner with a prayer to quash the F.I.R. dated 3.7.2017 which has been registered as Case Crime No.170 of 2017, under Sections 3/7 Essential Commodities Act and Section 420 I.P.C., Police Station Ghiror, District Mainpuri.
(3.) It is contended by the learned counsel for the petitioner that the allegations levelled in the impugned F.I.R. have been fabricated in order to rope the petitioner in this case. It is further submitted that apart from the bald allegations made in the F.I.R., which is a bundle of lies and product of malice, no credible evidence is forthcoming, even prima facie, indicating that any such incident had taken place, hence the impugned F.I.R. is liable to be quashed.;