- (1.) Heard Sri Ramanuj Tripathi, 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 22.4.2018, registered as case crime No.276 of 2018, under Section 60 of U.P. Excise Act & under Sections 259, 260, 419, 420, 467, 468 I.P.C., Police Station-Khair, District Aligarh.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case due to enmity with the neighbour as well as other persons of the locality. He further submits that the petitioner is not involved in any manner with the present offence and only on the basis of a false and fabricated allegation, he has been falsely implicated in the present case. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence, the FIR is liable to be quashed by this Court.;