- (1.) Heard Sri S.K.Gour Hari, 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 17.5.2018, registered as case crime No.309 of 2018, under Section 436 I.P.C., Police Station Dataganj, District Budaun.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case. He further submitted that the allegations of burning the house of the informant by the petitioners is absolutely false and incorrect and also the? averments that all the articles of the informant kept in the house had been burnt is also wrong and incorrect.The allegations levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, the FIR is liable to be quashed by this Court.;