- (1.) Heard learned counsel for the petitioners, learned AGA and perused the record.
(2.) This petition has been filed with the prayer to quash the Charge-Sheet dated 10.05.2015 arising out of case crime no. 62 of 2015 under sections 147, 148, 323, 504, 506, 308 IPC, P.S. Rampur Kalan as well as the order dated 30.06.2015 passed in case no. 377 of 2015 including the further proceedings of the case.
(3.) Learned counsel for the petitioners has submitted that the First Information Report has been lodged on the basis of false and fabricated story against the petitioners and 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.;