- (1.) Heard Sri P.C.Mishra,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 30.1.2018, registered as Case Crime No.59 of 2018, under Section 302 I.P.C., Police Station Partapur, District Meerut.
(3.) Learned counsel for the petitioner submits that the petitioner is not named in the FIR and his name has come into light during the course of investigation.He further submits that the petitioner has no motive to commit the crime in question and the informant has also not levelled any allegation against the petitioner in the FIR. The allegation levelled against the petitioner is absolutely false, frivolous and baseless. No offence is made out against the petitioner.;