- (1.) Heard Sri S.S.Yadav, learned counsel for the petitioner, Sri A.K.Sand, 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 14.3.2018, registered as Case Crime No.51 of 2018, under Sections 354 (Gha), 506 I.P.C. and Section 8 POCSO Act, 2012, Police Station Gajner, District Rama Bai Nagar.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. 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.;