- (1.) Heard Sri Vinay Saran, 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 15.5.2018, registered as case crime No.93 of 2017, under Sections 376-D, 307, 506 I.P.C. and 3/4 POCSO Act, Police Station Khakheru, District Fatehpur.
(3.) Learned counsel for the petitioners submits that there was some dispute between the parties on a trivial issue and an application to that effect was also moved by the private respondent no.3, but after eight months of the incident the impugned FIR has been lodged against the petitioners by respondent no.3 on the basis of an application under Section 156(3) Cr.P.C. application just to give serious colour to the said incident. He further submitted that no one sustained any injury in the alleged incident and no medical examination of the victim has been conducted. The allegations levelled against the petitioners is absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, FIR is liable to be quashed by this Court.;