- (1.) Heard Sri A.K.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.) The relief sought in this petition is for quashing of the F.I.R. dated 7.5.2018, registered as case crime No.24 of 2018, under Sections 376, 354(A), 354(C), 328, 352, 506 I.P.C. and Section 67 of I.T. (Amendment) Act, P.S. Mahila Thana, District Bareilly.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. He further submits that the impugned FIR has been lodged with an excessive delay of about 3 months, for which no satisfactory explanation has been given by the informant. He next argued that the present FIR has been lodged just as a counter blast to the FIR which was lodged from the side of the petitioner against the private respondent no4. The allegation levelled against the petitioner is absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence, the FIR is liable to be quashed by this Court.;