- (1.) Heard Sri P.C.Srivastava, 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.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 10.3.2018 registered as Case Crime No.151 of 2018, under Sections 147, 148, 149, 323, 452, 504, 506 I.P.C., Police Station Ghabana, District Aligarh.
(3.) Learned counsel for the petitioners submits that there are counter versions of the incident and the present FIR has been lodged by respondent no.4 against the petitioners as a counter blast to the FIR which was lodged from the side of the petitioners. The allegation levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, FIR is liable to be quashed.;