- (1.) Heard Sri S.K.Rai, 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 15.5.2018, registered as case crime No.49 of 2018, under Sections 379 I.P.C., under Section 4 & 21 of The Mines and Mineral (Development and Regulation) Act, 1957, under Sections 3,57 & 70 of Uttar Pradesh Upkhaniz (Parihar) Niyamawali, 1963, under Sections 4 & 5 of Explosive Act, 1984 & under Section 3 of Prevention of Damages to Public Properties Act, 1984, P.S. Obra, District Sonbhadra.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case only on the basis of an information received by someone else with malafide intention. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence, FIR is liable to be quashed by this Court.;