- (1.) Heard Sri A.B.Maurya, learned counsel for the petitioner, 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 7.9.2017, registered as case crime No.356 of 2017, under Sections 323, 325, 304, 504, 506 I.P.C., P.S. Bhamora, District Bareilly.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case due to enmity. The petitioner was not present on the spot at the time of the incident.? He further submitted that the charge sheet has been submitted against some of the accused persons and no investigation is pending against the petitioner, but the police is harassing the petitioner. 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.;