- (1.) Heard Sri S.K.Upadhyay, learned counsel for the petitioner, Sri A.K.Sand, 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 9.5.2018, registered as case crime No.443 of 2018, under Section 380 I.P.C., Police Station Majhola, District Moradabad.
(3.) Learned counsel for the petitioner submits that the petitioner is a student of Engineering and he has been falsely implicated in the present case with malafide intention. He further submitted that the petitioner is neighbour of respondent no.3 and some quarrel took place between them regarding throwing of dust, on account of which he has been falsely implicated in the present case. The allegation levelled against the petitioner is absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioner, hence, the same be quashed.;