- (1.) Heard Sri A.K.Singh, 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 18.8.2017, registered as case crime No.334 of 2017, under Sections 452, 354, 323, 504, 506 I.P.C., Police Station Babugarh, District Hapur.
(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 was some dispute between the parties regarding Med-Bandi of field, on account of which the impugned FIR has been lodged by respondent no.4 against the petitioners levelling false and frivolous allegations, though no offence is made out against them, hence, FIR is liable to be quashed by this Court.;