- (1.) Heard Sri A.K.Gaur, learned counsel for the petitioner, 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 29.1.2018 registered as Case Crime No.16 of 2018, under Sections 147, 148, 149, 353, 307 I.P.C. and 7 Crl. Law Amendment Act, Police Station Barnahal, District Mainpuri.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case. 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.9 of the writ petition. From perusal of the FIR, no offence is made out against the petitioner, hence, FIR is liable to be quashed.;