- (1.) Heard Sri N.K.Singh, learned counsel for the petitioners, Ms. Anjali Upadhyay, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 8.5.2018, registered as case crime No.228 of 2018, under Section 420 I.P.C., Police Station Jahanganj, District Farrukhabad.
(3.) Learned counsel for the petitioners submits that the petitioner no.3 who is minor girl had appeared in Board Examination from two Institutions, hence, the impugned FIR has been lodged by respondent no.3 against the petitioner no.3 and her parents. No offence is made out against the petitioners, hence, FIR is liable to be quashed.;