- (1.) Heard Sri K.M.Tripathi, 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.) The relief sought in this petition is for quashing of the F.I.R. dated 1.5.2018, registered as case crime No.345 of 2018, under Sections 323, 325, 308, 395 I.P.C. and 3(2) (5) of SC/ST Act, Police Station Ajeetmal, District Auraiya.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submits that the allegations levelled against the petitioners are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;