- (1.) Heard Sri Mohd. Arham, 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 4.5.2018, registered as case crime No.602 of 2018, under Sections 60, 63, 72 U.P. Excise Act, P.S. NOIDA Sector 20, District Gautam Budh Nagar.
(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 submitted that the the name of the petitioner has come into light in confessional statement of the driver of the vehicle in question and the petitioner is said to have fled away from the place of occurrence. 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.;