- (1.) Heard Sri M.N.Singh, 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 17.5.2018, registered as case crime No.416 of 2018, under Section 354 I.P.C., Police Station Kotwali, District Deoria.
(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 submitted that the respondent no.4, who is victim of the case, is a major girl and as per 164 Cr.P.C. statement it appears that she was having some relationship with petitioner no.1 for the last one year and when the same could not materialize, she lodged the impugned FIR against the petitioner levelling false and frivolous allegation, though no offence is made out against the petitioner, hence, FIR is liable to be quashed by this Court.;