- (1.) Heard Sri A.K.Singh, learned counsel for the petitioner, Sri G.P.Singh, 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 4.5.2018, registered as FIR No.302 of 2018, under Sections 353 I.P.C. and under Section 18(C) & 27(b) (ii) of Drugs and Cosmetics Act, Police Station Bisrakh, District Gautam Buddh Nagar.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submits that the shop in question was on rent and the petitioner did not have knowledge about the papers.? 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 petitioner, hence, the same be quashed.;