- (1.) Heard Sri S.R.Singhal, learned counsel for the petitioners,Sri N.K.Verma, 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 petitioners with a prayer to quash the FIR dated 16.5.2018, registered as case crime No.322 of 2018, under Section 3/7 Essential Commodities act read with Section 120-B I.P.C., Police Station Iglas, District Aligarh.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submitted that the premises in question belongs to Bablu Singh,petitioner no.3 having a valid license of Petro Chemical which is not covered under the Essential Commodities Act. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, FIR is liable to be quashed by this Court.;