- (1.) Heard Sri Mashaluddin Shah, learned counsel for the petitioners, Sri Prabhash Pandey, 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 19.4.2018, registered as case crime No.311 of 2018, under Sections 147, 148, 323, 452, 308, 504 I.P.C., P.S. Firozabad South, District Firozabad.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submits that there are cross versions of the incident in which both sides have received injuries. He further submits that the allegations levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, the FIR is liable to be quashed.;