- (1.) Heard Sri D.S.Rajput, 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 impugned FIR dated 4.3.2018, registered as case crime No.143 of 2018, under Sections 323, 504, 506 I.P.C., Police Station Jhunsi, District Allahabad.
(3.) It has been submitted by the petitioners that the dispute between the parties, if any, is purely civil in nature and civil litigation is pending before the competent court. He further submits that initially the FIR was registered for the offence under Sections 323, 504, 506 I.P.C., but subsequently the case was converted under Section 308 I.P.C.. He further submitted that the impugned FIR has been lodged by the respondent no.3 against the petitioners containing absolutely false, concocted, vague and sweeping allegations against them. 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 at the petitioners' complicity in the commission of the alleged offence, hence the impugned FIR is liable to be quashed.;