- (1.) Heard Sri Sudhanshu Pandey, learned counsel for the petitioner,Ms.Ibha Sinha, 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 21.12.2016, registered as case crime No.139 of 2016, under Sections 8/20 N.D.P.S. Act, Police Station Babhani, District Sonbhadra and the impugned order dated 22.3.2018 passed by the Additional Sessions Judge, Court No.2, Sonbhadra.
(3.) Learned counsel for the petitioner submits that the the petitioner is not named in the FIR and he has no concern with the present case,but he has been falsely implicated in the present case and the proceeding under Section 82 Cr.P.C. has been initiated by the competent authority, hence, he has come up before this Court for quashing of the FIR. He further submits that the allegation levelled against the petitioner is absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioner, hence, the same be quashed.;