- (1.) Heard Sri V.P.Singh, learned counsel for the petitioners, 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 19.3.2018, registered as Case Crime No.329 of 2018, under Sections 272, 273 I.P.C. and Section 60 of U.P. Excise Act,Police Station Kotwali Nagar, District Muzaffarnagar.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submits that nothing has been recovered from possession of the petitioner as he was not present on the spot and he has been falsely implicated in the present case with oblique motive. 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 petitioners, hence, the same be quashed.;