- (1.) Heard Sri H.N.Chaubey, 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 24.5.2018, registered as case crime No.104 of 2018, under Sections 354(A) I.P.C., and Section 7/8 of U.P. Bal Adhiniyam, 1952, Police Statiion Kuber Asthan, District Kushinagar.
(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 father of the petitioner is running an Institution and respondent no.4 admitted his two daughters and one son in the the said Institution without paying the admission fee and when the fee was demanded by him, he lodged the present FIR against the petitioner levelling false and frivolous allegation just to put pressure upon the father of the petitionerr. He next argued that the petitioner was not present on the date and time of the incident. No offence is made out against the petitioner, hence, the FIR is liable to be quashed by this Court.;