- (1.) Heard Sri P.K.Shukla, 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 6.1.2018 registered as Case Crime No.4 of 2018, under Section 380 I.P.C., Police Station Sehramau Uttari, District Pilibhit.
(3.) Learned counsel for the petitioner submits that the petitioner is not named in the FIR and his name has come into light in the confessional statement of the co-accused Mukim. He further submits that the petitioner is innocent and has been falsely implicated in the present case due to previous enmity. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out out against the petitioner, hence, the same be quashed.;