- (1.) Heard Sri J.M.Nasir, 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 19.3.2018 registered as Case Crime No.107 of 2018, under Sections 419, 420, 467, 468, 471, 120-B, 34 I.P.C. and Section 7, 13, 8, 14 of Prevention of Corruption Act, 1988, Police Station Civil Lines, District Etawah.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. He further submits that there is no allegation of any kind against the petitioner that she has taken or given any illegal gratification or used any illegal means to influence the public servant or any other. 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 petitioners, hence, the same be quashed.;