- (1.) Heard Sri Akhil Ranjan, 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 18.5.2018, registered as case crime No.179 of 2018, under Sections 147, 323, 504, 506, 307 I.P.C., Police Station Chauri Chaura, District Gorakhpur.
(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 no date and time of the incident has been mentioned in the FIR and moreover, the injury sustained by the injured appears to be superficial in nature. The allegations 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 by this Court.;