- (1.) Heard Sri Mohd. Imran Khan, 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 24.12.2017, registered as Case Crime No.699 of 2017, under Section 411 I.P.C. and 3/25 Arms Act, Police Station Kokhraj, District Kaushambi.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out out against the petitioner, hence, the same be quashed.;