AVINASH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Alok Kumar Sharma holding brief of Sri Chandra Prakash, learned counsel for the petitioner and Sri Vibhov Ojha, learned A.G.A for the State respondents.

(2.) The relief sought in this petition is for quashing of the F.I.R. dtd. 26/6/2023 registered as Case Crime No. 190 of 2023 under Ss. 419, 420, 467, 468, 471, 120B IPC, Police Station Nagar, District Basti. Further prayer has been made not to arrest the petitioner in the aforesaid case.

(3.) Submission of the learned counsel for the petitioner is that the petitioner is a bright student and he has no connection with Ajeet Kumar, who was found to be appearing in the examination. Submission is that he has been falsely implicated in the present case as he has not committed any offence as alleged.