- (1.) Heard Sri Sujan Singh holding brief of Sri Puneet Srivastava, 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 registered 29.8.2017 registered as Case Crime No.400 of 2017, under Section 3/7 Essential Commodities Act, Police Station Jawan, District Aligarh.
(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 submits that the petitioner has been implicated in the present case only the basis of statements of the co-accused who are driver and conductor and identity of the petitioner appears to be doubtful as actual address of the petitioner is Pala Sahibabad, Police Station Sasni Gate, District Aligarh but according the FIR the accused Pawan's address is Morthal, Aligarh and the petitioner has no concern with the offence in question. The concerned police tried to implicate the petitioner in the present case due to the same name. No offence is made out against the petitioner.;