- (1.) Heard Sri M.K.Tripathi, 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 12.5.2018, registered as case crime No.63 of 2018, under Sections 4, 21 of Mines Act, Police Station Mandawali, District Bijnor.
(3.) Learned counsel for the petitioner submits that the petitioner only being the driver of the vehicle in question has been falsely implicated in the present case. He further submitted 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.;