- (1.) Heard Sri S.S.Tripathi, learned counsel for the petitioner, Sri Prabhash Pandey, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 10.3.2018 registered as Case Crime No.321 of 2018, under Section 294 I.P.C. and 7/8 POCSO act, Police Station Kwarsi, District Aligarh.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. He further submits that as per 164 Cr.P.C. statement of the victim, there is no allegation against the petitioner. No offence is made out against the petitioner, hence, FIR is liable to be quashed.;