- (1.) Heard Sri M.C.Tiwari, 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.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 22.3.2018, registered as case crime No.322 of 2018, under Sections 457, 380, 411 I.P.C., Police Station Sadar Bazar, District Agra.
(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 allegation levelled against the petitioner is absolutely, false, frivolous and baseless. The petitioner has no criminal antecedents, the said fact has been mentioned in paragraph no.5. No offence is made out against the petitioner, hence, FIR is liable to be quashed by this Court.;