- (1.) Heard Sri R.B.Singh, learned counsel for the petitioner, Sri Pawan Shukla, 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 23.2.2018, registered as Case Crime No.121 of 2018, under Sections 354, 452, 504, 506 I.P.C., Police Station Kagaraul, District Agra.
(3.) Learned counsel for the petitioner submits that the petitioners is innocent and has been falsely implicated in the present case with malafide intention. He further submits that earlier an FIR was lodged from the side of the petitioner against the family members of respondent no.3 for the offence under Section 308 I.P.C. etc. in which they are facing prosecution, hence, in retaliation the present FIR has been lodged against the petitioner levelling false and frivolous allegation. From a perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;