- (1.) Heard Sri R.P. Singh, learned counsel for the petitioners, Sri G.P.Singh, 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 6.3.2018, registered as Case Crime No.138 of 2018, under Sections 323, 324, 504, 506 I.P.C., Police Station Gabhana, District Aligarh.
(3.) Learned counsel for the petitioner submits that the petitioners are father and sons respectively and they have been falsely implicated in the present case due to enmity and village party bandi. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out out against the petitioners, hence, the same be quashed.;