- (1.) Heard Sri Gautam, 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 23.1.2018 registered as Case Crime No.6 of 2018, under Sections 419, 420, 504 I.P.C., Police Station Kaushambi, District Kaushambi.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. He further argued that from perusal of the FIR, it appears that the name of one Shri Pal without any designation has been mentioned and due to the fact that name of the petitioner tallies with the said Shri Pal, he has been implicated in the present case. The petitioner has no concern with alleged incident mentioned in the FIR nor the petitioner posed as an Officer in the Education Department. The allegations levelled against the petitioner is absolutely false, frivolous and baseless. No offence is made out out against the petitioners, hence, the FIR be quashed.;