- (1.) Heard Sri J.P. Gupta, learned counsel for the petitioners, Sri N.K. Verma, learned A.G.A. appearing for the State and perused the impugned F.I.R. as well as material brought on record.
(2.) The relief sought in this petition is for quashing of the F.I.R. dated 19.2.2018 registered as case crime 59 of 2018 under sections 147, 148, 149, 452, 308, 336, 323, 504, 506 I.P.C., police station Lalauli, district Fatehpur.
(3.) Learned counsel for the petitioner submits that the petitioners have been falsely implicated in the present case by the first informant, who is a notorious person, due to village parti-bandi, hence the present F.I.R. is liable to be quashed.;