- (1.) Heard Sri S.K.Dubey,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.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 15.5.2018, registered as case crime No.342 of 2018, under Section 307 I.P.C., Police Station Kotwali Chhibramau, District Kannauj.
(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 petitioner is said to have been driving the vehicle in question on which the co-accused Piyush Dubey was a pillion rider who is said to have fired the shot at the injured. He next argued that no role of assault has been attributed to the petitioner. No offence is made out against against the petitioner, hence, FIR is liable to be quashed by this Court.;