- (1.) Heard learned counsel for the petitioners, learned A.G.A.for the State and Sri Saurabh Raj Srivastava, learned counsel for the informant.
(2.) This petition has been filed by the petitioners with prayer to quash the FIR of case crime No. 5 of 2018, under sections 419, 420, 467, 468, 471, 504, 506, 120B IPC, P.S. Shahganj, District Allahabad.
(3.) Learned counsel for the petitioners submits that the petitioners and the respondent no. 4 all are real brothers. There is a dispute between them with respect to the property of their parents and series of litigation is going on between them. He further submitted that apart from the bald allegations made in the F.I.R., which is a bundle of lies and product of malice, no credible evidence is forthcoming, even prima facie, indicating that any such incident had taken place, hence the impugned F. I. R. is liable to be quashed.;