- (1.) Heard Sri A.P.Tewari, learned counsel for the petitioners, Ms. Ibha Sinha, 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 24.8.2017, registered as case crime No.268 of 2017, under Sections 376, 354, 511, 323, 504 I.P.C. and Section 3/4 POCSO act, 2012, Police Station Daraganj, District Allahabad.
(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 respondent no.3 is sister-in-law (Bhabhi) of petitioner no.1 and husband of respondent no.3 tried to outrage the modesty of petitioner no.2 who is wife of petitioner no.1, for which an FIR was lodged by petitioner no.2 against the husband of respondent no.3 which was registered as case crime No.243 of 2017, under Sections 354, 376, 511, 394, 323, 504, 506 I.P.C., Police Station Daraganj, District Allahabad, in which charge sheet has been submitted, hence, just as a counter version the impugned FIR has been lodged by respondent no.3 against the petitioners levelling absolutely false and frivolous allegations, though no offence is made out against the petitioners, hence, FIR is liable to be quashed by this Court.;