- (1.) Heard Sri L.K.Shukla, learned counsel for the petitioners, Sri G.P.Singh, 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 11.5.2018, registered as case crime No.266 of 2018, under Sections 354-A, 323, 504, 506, 427, 120-B I.P.C. and Section 7/8 POCSO Act, Police Station Shivpur, District Varanasi.
(3.) Learned counsel for the petitioners submits that there are cross reports of the incident in which both sides have received injuries. The entire prosecution story contained in the FIR is absolutely false and fabricated. He next argued that the respondent no.3 is cousin sister of petitioner nos. 1 and 2 as the father of petitioner nos. 1 and 2 and father of respondent no.3 are real brothers, but the petitioners have been falsely implicated in the present case with ulterior motive. No offence is made out against the petitioners, hence, FIR is liable to be quashed.;