- (1.) Heard Sri S.K.Upadhyay, 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 13.3.2018, registered as Case Crime No.166 of 2018, under Section 3(1) of U.P. Gangsters and Anti Social Activities (Prevention) Act, 1986, Police Station Kotwali Kannauj, District Kannauj.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case due to one case being Case Crime No.1308 of 2017 in which he has already been released by the competent court on 15.1.2018 and he is not a member of any gang. 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 petitioner, hence, the same be quashed.;