- (1.) Heard Sri Hari Om Gupta, 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 7.4.2018, registered as case crime No.25 of 2018, under Sections 147, 148, 354, 323, 504, 506 I.P.C. and 7/8 POCSO Act, Police Station Chitbadagaon, District Ballia.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case due to ulterior motive. He further submits that there was some affair between the petitioner and daughter of respondent no.4 which was disliked by respondent no.4 because the petitioner belongs to other caste, on account of which the impugned FIR has been lodged against the petitioner and his family members by respondent no.4. 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.;