- (1.) Heard Sri Rakesh Chandra, 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.) The relief sought in this petition is for quashing of the F.I.R. dated 27.4.2018, registered as case crime No.229 of 2018, under Sections 354 (Ka), 323, 336, 504, 506 I.P.C., Police Station Robertsganj, District Sonebhadra.
(3.) Learned counsel for the petitioners submits that there are cross versions of the incident in which both sides have received injuries and the injuries sustained from the side of the petitioners are serious in nature.No offence is made out against the petitioners, hence, FIR is liable to be quashed by this Court.;