- (1.) Heard Sri M.K.Dubey, 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 26.5.2018, registered as case crime No.146 of 2018, under Section 60 of U.P. Excise Act and under sections 419, 420, 467, 468, 471 I.P.C., Police Station Lalganj, District Mirzapur.
(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 the petitioner along with other villagers were protesting for liquor shop which is proposed to be opened in Dubar, but the licence holder opened in Patar Kalan, for which they moved a complaint on 27.4.2018 to the authority concerned, on account of which the petitioner has been falsely implicated in the present case at the instance of the contractor of the liquor by the police 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 petitioners, hence, the same be quashed.;