- (1.) Heard Sri A.K.Shukla, learned counsel for the petitioner, Ms. Ibha Sinha, 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 10.4.2018, registered as case crime No.101 of 2018, under Sections 323, 504, 506, 354 I.P.C. , under Section 3(1)(Da), 3(1) (Gha), 3(2) (Va) SC/ST Act and under Section 7/8 POCSO Act, Police Station Ayana, District Auraiya.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention for the purpose of harassment. He further submits that the incident is said to have taken place on 2.3.2018 but the FIR has been lodged on 10.4.2018 but there is no plausible explanation for the delay in lodging the FIR. 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.;