- (1.) Heard Sri Shashank Shekhar holding brief of Sri P.R. Barnawal, 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 22.2.2018, registered as case crime No.79 of 2018, under Sections 380, 411 I.P.C., Police Station Hafizganj, District Bareilly.
(3.) Learned counsel for the petitioner 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 Mahendra Pal. He further submitted that the petitioner is neither the driver of the vehicle in question nor the owner of the same. No recovery has been made from possession of the petitioner. 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.;