- (1.) Heard Sri Pawan Kumar Dubey, 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 22.3.2018 registered as Case Crime No.149 of 2018, under Sections 147, 148, 307, 452, 323, 504, 506, 395 I.P.C., Police Station Bisalpur, District Pilibhit.
(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 as per the FIR, no specific role has been assigned to the petitioner and only general role has been assigned to him. The role of firing has been assigned to the co-accused Nikki Jiaswal. The petitioner was not present at the place of incident at the time of incident but he has been falsely implicated in the preset case only on account of the fact that he is close friend of co-accused Aman Jaiswal @ Nikki Jaiswal. The allegations levelled against the petitioner is absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out out against the petitioner, hence, the same be quashed.;