- (1.) Heard Sri Deepak Kumar, 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 4.3.2018, registered as case crime No.63 of 2018, under Sections 147, 148, 323, 308, 354, 504 I.P.C., Police Station Kiratpur, District Bijnor.
(3.) Learned counsel for the petitioner submits that the petitioner is a handicapped person with disability of 60% and has been falsely implicated in the present case with malafide intention and for the purpose of harassment.He further submits that 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 petitioners, hence, the same be quashed.;