- (1.) Heard Ms. Manju Savita, 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 2.5.2018, registered as case crime No.39 of 2018, under Sections 379, 411 I.P.C., 4/21 of the Mines and Minerals Act & 3(2) of Prevention of Damages to Public Property Act, 1984, Polcie Station Dakot, District Jalaun.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. She further submitted that the petitioner is not named in the FIR, but he has been falsely implicated in the present case by respondent no.3 in collusion with the owner of the recovered truck. 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.;