HONBLE MRS.REKHA DIKSHIT,J. - (1.) Heard learned counsel for the petitioners, learned Additional Government Advocate and perused the record.
(2.) This petition has been filed with the prayer to quash the impugned charge sheet No.273/2019, Dated 21.07.2019 as well as summoning order dated 11.05.2020 in Special Session Trial No.69 of 2020, under Sections 147, 148, 323, 325, 504, 506 I.P.C. and 3(1)Da, 3(1)Dha SC/ST Act, Police Station-Mohammdi, District-Lakhimpur-Kheri.
(3.) Learned counsel for the petitioners has submitted that the First Information Report has been lodged against the petitioners on the basis of false and fabricated facts. It has also been submitted that the petitioners have falsely been implicated in this case. Lastly, learned counsel for the petitioners has submitted that petitioners are ready to surrender before the court below and some protection may be granted to them.;