- (1.) Heard Sri S.S.Shah, 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 6.3.2018, registered as case crime No.52 of 2018, under Sections 364, 323, 506 I.P.C., Police Station Kotwali Nagar, District Moradabad.
(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 brother of the petitioner was having some affair with the victim of the case and he is already confined in jail. He next argued that father of the petitioner has also been granted bail by this Court.The allegation levelled against the petitioner is absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence, FIR is liable to be quashed by this Court.;