- (1.) Heard Sri V.K.Tripathi, 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.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 25.11.2017, registered as case crime No.553 of 2017, under Section 60//63 Excise Act and under Section 420 I.P.C., Police Station Barsana, District Meerut.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submits that the petitioner was busy in election of Chairman and supported the deserving candidate, on account of which in collusion with police and for revival of the candidate of opp. party, the petitioner has been falsely implicated in the present case. The petitioner has no concern with the alleged recovery and nothing has been recovered from the premises of the petitioner. 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.;