- (1.) Heard Ms. Rachna Tiwari, learned counsel for the petitioners, Sri A.K.Sand, 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 19.3.2018, registered as Case Crime No.74 of 2018, under Sections 279, 354, 323, 504, 506 I.P.C. and Section 3(1) (x) D, Dh SC/ST Act, Police Station Kotwali Nagar, District Hamirpur.
(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 there are counter versions of the incident. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioners, hence, the same is liable to be quashed.;