- (1.) Heard Sri Bharat Singh Pal, learned counsel for the petitioner, Sri G.P.Singh, 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 4.5.2018, registered as case crime No.136 of 2018, under Section 272 I.P.C. and Section 60 Excise Act, Police Station Madihan, District Mirzapur.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention for the purpose of harassment. He further submitted that 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.;