- (1.) Learned counsel for the petitioner prays for and is permitted to make necessary correction in the writ petition with respect to name of the petitioner.
(2.) Heard Sri Upendra Upadhyay, 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.
(3.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 1.5.2018, registered as case crime No.81 of 2018, under Section 3/7 E.C. Act, Police Station Barla, District Aligarh.;