- (1.) Heard Sri Sohan Lal Yadav, holding brief of Sri Firdos Ahmad, 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 3.5.2018, registered as case crime No.88 of 2018, under Sections 307, 41, 411 I.P.C., Police Station Tharwai, District Allahabad.
(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 petitioner is said to have fled away from the place of occurrence and name of the petitioner has come into light in the confessional statement of the co-accused. The petitioner has not caused any injury to the police personnel. He next argued that 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.;