- (1.) Heard Sri P.K.Shukla, 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 1.3.2018, registered as Case Crime No.101 of 2018, under Sections 420, 406, 323, 504 I.P.C., Police Station Thakurdwara, District Moradabad.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case only on account of the fact that he happens to be father of the co-accused, namely, Mohd. Raeesh @ Sagar. The allegations levelled against the petitioner are absolutely vague and frivolous. From a perusal of the FIR, no offence is made out out against the petitioners, hence, the same be quashed.;