- (1.) Heard Sri A.K.Mishra, learned counsel for the petitioner, Sri A.K.Sand, 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 27.1.2018, registered as Case Crime No.14 of 2018, under Section 379 I.P.C., Police Station Paschim Sharira, District Kaushambi.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. The only allegation which has been levelled against the petitioner is for committing theft of battery of tractor, which is absolutely false, frivolous and baseless.The petitioner has no criminal antecedents. No offence is made out against the petitioner, hence, the FIR? be quashed.;