- (1.) Heard Sri D.P.Singh, learned counsel for the petitioners, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) The relief sought in this petition is for quashing of the F.I.R. dated 1.5.2018, registered as case crime No.152 of 2018, under Sections 286, 307 I.P.C., Police Station Kotwali, District Allahabad.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submits that the petitioner himself was mercilessly beaten in the incident and the impugned FIR has also been lodged against him. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioner, hence, the same be quashed.;