- (1.) Heard Sri Rajeev Kumar, 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 27.4.2018, registered as case crime No.263 of 2018, under Section 3/7 Essential Commodities Act, Police Station Kayamganj, District Farrukhabad.
(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 has no role to play in the crime in question, the driver of the vehicle has disclosed the name of the petitioner and the place where the stock of kerosene oil is recovered does not belong to the petitioner.The allegation 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.;