- (1.) Heard Sri B.K.Tiwari, 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 writ petition has been filed by the petitioners with a prayer to quash the FIR dated 14.5.2018, registered as case crime No.136 of 2018, under Sections 452, 354(A), 323, 506 I.P.C., P.s. Adarsh Mandi, District Shamli.
(3.) It has been submitted by the petitioners that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submits that no specific time of the incident has been mentioned by the complainant in the impugned FIR, hence, the prosecution story is doubtful and unbelievable. He next argued that the impugned FIR has been lodged by the respondent no.3 containing absolutely false, concocted, vague and sweeping allegations against the petitioners. It has next been submitted that apart from the bald allegations made in the FIR no credible evidence whatsoever is forthcoming even prima facie indicating the petitioners' complicity in the commission of the alleged offence qua the petitioner no.2, who is wife of petitioner no.1, hence the impugned FIR is liable to be quashed.;