- (1.) Heard Sri D.K.Srivastava, 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 17.4.2018, registered as case crime No.45 of 2018, under Sections 392/411 I.P.C., Police Station Dhanapur, District Chandauli.
(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 the name of the petitioner has come into light during the course of investigation. The allegations levelled against the petitioner is absolutely false, frivolous and baseless. He next argued that the co-accused Rahul Yadav and Sunil Yadav alias Bakatu have already been enlarged on bail by the competent court. From a perusal of the FIR, no offence is made out against the petitioner, hence, the same be quashed.;