- (1.) Heard Sri Ravi Sahu, learned counsel for the petitioner, Sri Vikas Sahai, 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 10.11.2017 registered as Case Crime No.1030 of 2017, under Sections 354(D), 306 I.P.C., Police Station Ghatampur, District Kanur Nagar.
(3.) Learned counsel for the petitioner submits that the petitioner is a student of I.T.I. Ist year in Seth Pankaj Malhotra, Sunigua, Kanpur Nagar and has been falsely implicated in the present case with malafide intention. He further submits that the impugned FIR has been lodged after 2-1/2 months of the incident. No dying declaration of the deceased was recorded and the allegation that the petitioner teased the deceased on account of which she committed suicide, is absolutely false, frivolous and baseless. No offence is made out out against the petitioners, hence, the same be quashed.;