- (1.) Heard Sri V.K.Pandey, 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 24.3.2018 registered as case crime No.203 of 2018, under Sections 354, 376, 511, 506 I.P.C., Police Station Nigohi, District Shahjahanpur.
(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 maternal uncle of the victim who is a major girl and there was some dispute between them regarding property, on account of which the impugned FIR has been lodged by respondent no.3 against the petitioner levelling false and frivolous allegations, though no offence is made out against the petitioner, hence, the FIR is liable to be quashed by this Court.;