- (1.) Heard Sri Pavan Kishore, 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 4.5.2018, registered as case crime No.273 of 2018, under Section 60/63 U.P. Excise Act & 420, 272, 273 I.P.C., Police Station Inchauli, 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 is not named in the FIR and his name has come into light in the confessional statement of co-accused.No recovery of any incriminating article has been made from possession of the petitioner. 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 petitioner, hence, the same be quashed.;