- (1.) Heard Sri Rahul Saxena, learned counsel for the petitioners, Sri N.K.Verma, 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 F.I.R. dated 12.2.2018, registered as Case Crime No.83 of 2018, under Sections 3, 4 Gambling Act, 1867, Police Station Bisalpur, District Pilibhit.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention and ulterior motive. He further submits that the allegations levelled against the petitioner are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;