- (1.) Heard Sri Mohd. Aslam, learned counsel for the petitioner, Sri G.P.Singh, 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 3.5.2018, registered as case crime No.113 of 2018, under Sections 419, 420, 406, 468, 471, 504, 506 I.P.C., Police Station Kopaganj, District Mau.
(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 a Weaver and works in the Loom of Imranul Huda. The petitioner is neither an agent nor ever took any money from the respondent nos. 3 to 7 to send them to Abu Dhabi.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.;