- (1.) Heard Ms. Sujata Choudhary, learned counsel for the petitioner, Sri G.P.Singh, 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 28.4.2018, registered as case crime No.449 of 2018, under Sections 270, 272, 273 & 420 I.P.C., Police Statioin Lisarigate, District Meerut.
(3.) Learned counsel for the petitioner submits that the petitioner are innocent and has been falsely implicated in the present case for the purpose of harassment. She further submitted that the petitioner is not the owner of the premises in question where the storage was being done and the petitioner has no concern with the present incident. The two accused persons have already been arrested in the present case. 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.;