- (1.) Heard Sri Sampurnand Shukla, Advocate learned counsel for the petitioners and learned A.G.A.
(2.) Dinesh Kumar Shuka and Ashiwini Kumar @ Mantu are before us with the prayer to quash the F.I.R. dated 12th June, 2015 bearing Case Crime No. 0085 of 2015 under Section 306 I.P.C. P.S. Manikpur, District Pratapgrah and further to restrain the opposite parties from arresting them or using any coercive method against them.
(3.) Learned counsel for the petitioners in support of his contention submits that no cognizable offence is made out against the petitioners. It has been stated in the First Information Report that deceased was beaten by the petitioners, but in the post mortem report no mark of injury was found on the body of the deceased. F.I.R. has been lodged on the basis of hearsay. He further submits that even if allegations made in the First Information Report against the petitioners are taken to be true, even then no offence under Section 306 I.P.C. is made out against the petitioners.;