MANISH KUMAR SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) THIS petition has been filed under section 482 of Cr.P.C. for quashing the FIR registered at Crime No. 210/2013 under sections 376, 34 of IPC registered at Police Station Mahila Thana Padav, District Gwalior.

(3.) LEARNED counsel for the petitioner submits that the petitioner has not committed any offence. He has falsely been implicated in the alleged offence. No allegation of commission of rape has been made against the petitioner by the complainant. There is no prima facie material regarding involvement of the petitioner. The petitioner is a student and has a bright future. Hence, it is prayed for quashing the FIR registered against the petitioner.