- (1.) Heard Sri S.D.Singh Jadaun,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 8.5.2018, registered as case crime No.504 of 2018, under Sections 147, 504, 307 I.P.C., Police Station Kalyanpur, District Kanpur 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 submits that the injured is real brother-in-law of the petitioner and there was some dispute between the sister and brother-in-law of the petitioner, on account of which he has been falsely implicated in the present case. He next argued that at the time of incident, the petitioner was present at a restaurant and he has no concern with the alleged offence. The allegation levelled against the petitioner is absolutely false,frivolous and baseless. No offence is made out against the petitioner, hence,FIR is liable to be quashed by this Court.;