- (1.) Heard Sri Vikram Singh, 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 7.5.2018, registered as case crime No.250 of 2018, under Section 307 I.P.C., Police Station Kotwali, District Etah.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submitted that the incident is said to have taken place on 3.5.2018 at 2 p.m. but no complaint was given by respondent no.3 on 3.5.2018 and after making false injury report, an application/complaint was given on 6.5.2018 and thereafter the impugned FIR has been lodged by respondent no.3, which is an after thought. The petitioner has no criminal history except 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 against the petitioners, hence, the same be quashed.;