- (1.) Heard Sri S.K.Mishra, 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.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 13.4.2018, registered as case crime No.34 of 2018, under Section 3/7 Essential Commodities Act, Police Station Karimuddinpur, District Ghazipur.
(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 petitioner had fallen ill, on account of which he could not distribute the essential commodities to the card holders on time and thereafter the present FIR has been lodged against the petitioner levelling false and frivolous allegation, though no offence is made out against the petitioner, hence, FIR is liable to be quashed.;