- (1.) Heard Sri U.K.Pushkar, learned counsel for the petitioner, Ms. Manju Thakur, 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 24.3.2018, registered as case crime No.85 of 2018, under Section 376D I.P.C. and 3/4 POCSO Act, 2012, P.S. Jawan, District Aligarh.
(3.) Learned counsel for the petitioner submits that the petitioner himself is a minor boy aged about 9 years and is a student of class 2nd and he has been falsely implicated in the present case. He further submits that the medical examination of the victim has been conducted on 24.3.2018 in which no mark of injury was found. 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.;