- (1.) Heard Sri Purushottam Dixit, 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 25.3.2018, registered as Case Crime No.183 of 2018, under Section 420 I.P.C., Police Station Sasni Gate, District Aligarh.
(3.) Learned counsel for the petitioner submits that the petitioner is not named in the FIR and his name has come into light in the confessional statement of the co-accused, namely, Amit Kumar Yadav. 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 petitioner, hence, the same be quashed.;