- (1.) Heard Sri Manu Mishra, 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 15.4.2018, registered as case crime No.293 of 2018, under Sections 302, 323, 504, 506, 452 I.P.C., Police Station Iglas, District Aligarh.
(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 daughter of petitioner no.1 was enticed away by the son of respondent no.3, for which an FIR was lodged by petitioner no.1 against the son of respondent no.3, namely, Jitendra for the offence under Sections 363A, 376 I.P.C.& 3/4 POCSO Act, in which charge sheet has been submitted against him and he is facing trial in the said case, but the daughter of petitioner no.1 died on account of chronic illness as is evident from the post mortem report odated 15.3.2018, copy of which is annexed as Annexure-4 to the writ petition, hence, the present FIR has been lodged by respondent no.3 alleging therein that it was the petitioner no.1 along with other petitioners who killed his daughter. He next argued that the allegations levelled against the petitioners are absolutely false, frivolous and baseless. No offennce is made out against the petitioners, hence, FIR is liable to be quashed by this Court.;