- (1.) Heard Sri Yadvendra Singh, 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.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 1.5.2018, registered as case crime No.275 of 2018, under Sections 147, 148, 149, 332, 353, 341, 336, 323, 504, 506 I.P.C. and Section 3 Prevention of Public Property Damages Act, Police Station Soron, District Kashi Ram Nagar.
(3.) Learned counsel for the petitioner submits that is working as a Constable in U.P. Police and at the time of the alleged incident he was on leave and due to personal need he had gone to market for purchasing domestic belonging, but he has been falsely implicated in the present case. He further submits that the incident is said to have taken place on 30.4.2018 whereas the FIR has been lodged on 1.5.2018, which is an afterthought and has been lodged after due consultation. It is a case of no injury, the said fact has been mentioned in paragraph no.7 of the writ petition. The allegation levelled against the petitioner is absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence, FIR is liable to be quashed.;