- (1.) Heard Sri Vipin Kumar Yadav, learned counsel for the petitioner, Sri G.P.Singh, 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 22.4.2018, registered as case crime No.189 of 2018, under Sections 60/63/72 of U.P. Excise Act and 420 I.P.C., Police Station-Kurra, District Mainpuri.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case by Sunil Kumar due to village partibandi. He further submits that petitioner was neither arrested on the spot nor any recovery has been made either from possession of the petitioner or at his pointing out. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;