- (1.) Heard Sri Kamlesh Tiwari, learned counsel for the petitioner, Sri A.K.Sand, 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 25.9.2017, registered as Case Crime No.444 of 2017, under Sections 399, 402 I.P.C., Police Station Devraniya, District Bareilly.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case only on the basis of the statements of the co-accused persons, namely, Rinku and Manoj Kumar who were arrested on the spot who disclosed involvement of the petitioner in the crime in question. He next argued that 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 petitioner, hence, the same be quashed.;