- (1.) Heard Sri Istiyaq Ali, 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 16.5.2018, registered as case crime No.44 of 2018, under Sections 307, 323, 427, 452, 504 I.P.C., Police Station Mantola, District Agra.
(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 submitted that the though the firing with countrymade pistol was made by the petitioners, but from perusal of the medical examination report of the injured, namely, Samiuddin and Farzana it appears that no firearm injury was found on their persons, therefore, no offence under Section 307 I.P.C. is made out against the petitioners and the only offence made out against the petitioners is under section 323 I.P.C. 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.;