- (1.) Heard Sri Shree Prakash Singh, learned counsel for the petitioner, Sri Pawan Shukla, 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 13.2.2018 registered as Case Crime No.43 of 2018, under Sections 376, 511, 452 I.P.C., Police Station Sarsawa, District Saharanpur.
(3.) Learned counsel for the petitioner submits that sister of the petitioner was assaulted by the husband of respondent no.4 , namely, Sher Singh and others in which tibia bone of the sister of the petitioner was found to have fractured, for which an FIR was lodged by sister of petitioner against them on 8.2.2018, which was registered as Case Crime No.38 of 2018, under Sections 452, 325, 505, 506 I.P.C., Police Station Sarsawa, District Saharanpur, copy of which is annexed as Annexure-2 to the writ petition, hence, as a counter-blast the present FIR has been lodged by respondent no.4 against the petitioner for the purpose of harassment levelling absolutely false, frivolous and baseless allegation. From a perusal of the FIR, no offence is made out out against the petitioner, hence, the same be quashed.;