- (1.) Heard Sri P.K.Srivastava,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 4.3.2018, registered as case crime No.269 of 2018, under Sections 379, 411, 465, 414 I.P.C., Police Station Kotwali Nagar, District Muzaffarnagar.
(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 name of the applicant has come into light in the confessional statement of the co-accused, namely Kallu and Gaurav. No recovery has been made either at the pointing out of the petitioner or from his possession. He next argued that the main co-accused Gaurav from whose possession the recovery of alleged motorcycle and scooty were made, has already been granted bail by this Court vide order dated 176.4.2018 in Crl. Misc. Bail Application No.12040 of 2018, copy of which is annexed as Annexure-2 (at page-29) of the writ petition. 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.;