Mahendra Dayal, J. - (1.) Heard the learned counsel for the applicants and the learned AGA for the State and also perused the record.
(2.) This application under Section 482 of the Code of Criminal Procedure has been filed to quash the charge-sheet arising out of Crime No. 112 of 2016, under Sections 353, 504, 441, 447 IPC, relating to Police Station Baldirai, District Sultanpur as well as order of cognizance and summoning order dated 22.12.2016.
(3.) It has been contended on behalf of the applicants that the FIR has been lodged on false grounds while the applicants have not committed any offence. The police also has submitted charge sheet without there being sufficient evidence against him. It has further been submitted that the applicants are ready to surrender before the Court below and seek bail and the lower court be directed to consider the bail application of the applicants expeditiously.;