- (1.) Heard Sri B.N.Singh, learned counsel for the petitioners, Sri S.K.Singh, learned counsel for the caveator-respondent no. 3, Sri N.K.Verma, 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 21.3.2018, registered as Case Crime No.190 of 2018, under Sections 419, 420, 467, 468, 471, 323, 504, 506, 307, 392 I.P.C., Police station Kotwali, District Maharajganj.
(3.) Learned counsel for the petitioners submits that the petitioner no.1 and respondent no.3 are two real brothers and there is some property dispute between them,on account of which the present FIR has been lodged by respondent no.3 on the basis of an application under Section 156(3) Cr.P.C. against the petitioners levelling false and frivolous allegation though no offene is made out against the petitioners, hence, FIR is liable to be quashed.;