- (1.) Heard Sri S.R.Singh, learned counsel for the petitioner, Sri Vikas Sahai, 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 19.2.2018 registered as Case Crime No.349 of 2018, under Sections 306, 506 I.P.C., Police Station Bhoganipur, 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 for the purpose of harassmen. He further that the allegation which has been levelled against the petitioner appears to be false one as the mobile phone which was recovered from river Yanuna would not be in a position to show that it was in working order. From a perusal of the FIR, no offence is made out out against the petitioners, hence, the same be quashed.;