Aditya Nath Mittal, J. - (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 criminal proceeding of Criminal Miscellaneous Case No. 1319 of 2015, Case Crime No.306 of 2014, under Sections 323, 504, 506, 308 I.P.C. Police Station-Aaspur Devsara, District Pratapgarh as well as the charge-sheet No.172 of 2014 dated 30.12.2014.
(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.;