- (1.) Heard Sri Atul Kumar, 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 6.2.2018 registered as Case Crime No.22 of 2018, under Section 60/72 Excise Act and 272, 273 I.P.C., Police Station Ramraj, District Muzaffarnagar.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. He further submits that neither the petitioner has any concern with the alleged recovered wine nor with the vehicle from which the the alleged recovery of wine has been made. The name of the petitioner has come into light after lapse of time during investigation on the basis of information received from the informer. 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 out against the petitioners, hence, the same be quashed.;