- (1.) Heard Sri Ansar Ahmad holding brief of Sri Irshad Ahmad, learned counsel for the petitioners, 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 27.3.2018, registered as case crime No.408 of 2018, under Sections 392, 452, 354(Kha), 504 I.P.C. & 3(2) (v) SC/ST Act, Police Station Chakeri, District Kanpur Nagar.
(3.) Learned counsel for the petitioners submits that the petitioners who are father and son respectively are innocent and they have been falsely implicated in the present case with malafide intention. He further submits that it is a case of no injury, the said fact has been mentioned in paragraph no.16 of the writ petition.He next argued that daughter of petitioner no.1 was teased by the son of respondent no.3 for which proceedings were initiated under Section 107/116 Cr.P.C. against the son of respondent no.3, on account of which, the present FIR has been lodged by respondent no.3 against the petitioners levelling false and frivolous allegation, though no offence is made out against them, hence, FIR is liable to be quashed by this Court.;