- (1.) Heard Sri S.K.Tiwari, learned counsel for the petitioners, Sri N.K.Verma,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 30.3.2018, registered as Case Crime No.249 of 2018, under Sections 307, 504 I.P.C., Police Station Bramhpuri, District Meerut.
(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 it is a case of no injury, the said fact has been mentioned in paragraph no.5 of the writ petition. 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 be quashed.;