- (1.) Heard Sri Surendra Pal, learned counsel for the petitioner, Sri A.K.Sand, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) The relief sought in this petition is for quashing of the impugned F.I.R. dated 9.3.2018, registered as Case Crime No.130 of 2018, under Section 307 I.P.C., Police Station Bisalpur, District Pilibhit.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case due to village party bandi. The allegation levelled against the petitioner is absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioner, hence, the same be quashed.;