- (1.) Heard Sri Raj Kumar, 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 4.1.2018, registered as Case Crime No.4 of 2018, under Sections 457, 380 I.P.C., Police Station Achhalda, District Auraiya.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. He further submits that the petitioner is not named in the FIR and his name has come into light in the confessional statement of the co-accused Ramesh Kumar. 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.;