- (1.) Heard Sri B.P. Singh, 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 17.5.2018, registered as case crime No.198 of 2018, under Section 307 I.P.C., Police Station Jaithara, District Etah.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. The name of the petitioners have been disclosed in the confessional statements of the co-accused persons, namely, Sanjeev Yadav and Satendra Yadav who have inimical relations with the petitioners. He further submits that though the case is registered under Section 307 I.P.C. etc., but it is a case of no injury. The said fact has been mentioned in paragraph no.12 of the writ petition. The allegation 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.;