- (1.) Heard Sri A.K.Kashyap, 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 FIR dated 15.2.2018, registered as Case Crime No.140 of 2018, under Section 354(B) I.P.C. and Section 7/8 POCSO Act, 2012, Police Station Karhal, District Mainpuri.
(3.) Learned counsel for the petitioner submits that the petitioner is a married person having two children and he has been falsely implicated in the present case with malafide intention as there was some dispute between them with regard to salary 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.;