BIRENDRA KUMAR,J. - (1.) Heard learned counsel for the parties.
(2.) This writ application was filed on 13.01.2017 praying therein for quashing the F.I.R. of Kazimohammadpur P.S. Case No.41 of 2015 registered under Sections 341 / 323 / 324 / 325 / 427 / 504 / 506 / 34 of the Indian Penal Code as well as Section 27 of the Arms Act vide Annexure-1.
(3.) The prayer is on the ground that the F.I.R. suffers from malicious prosecution as both sides are next door neighbours and brother of petitioner No.3 and daughter of respondent No.5 wanted to marry with each other, which was opposed by the informant and just to pressurize the petitioners the present false case has been lodged.;