- (1.) Heard Sri J.S.Yadav, 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 5.3.2018, registered as case crime No.146 of 2018, under Sections 147, 148, 149, 323, 307 I.P.C., Police Station Hayat Nagar, District Bheem Nagar.
(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 submitted that the petitioner has not been assigned any role of causing injury to the injured, as the same has been assigned to the co-accused persons. The allegation levelled against the petitioner is absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence, FIR is liable to be quashed by this Court.;