- (1.) Heard Sri Sanjay Srivastava, learned counsel for the petitioner, Sri A.K.Sand,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 5.11.2017, registered as Case Crime No.600 of 2017, under Section 2/3 U.P. Gangster and Anti Social Activities (Prevention) Act, Police Station Aurangabad, District Bulandshahr.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention and for ulterior purpose. He further submits that 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 petitioners, hence, the same be quashed.;