- (1.) Heard Sri Devi Dayal, 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 2.9.2017, registered as case crime No.657 of 2017, under Sections 323, 354, 504, 506 I.P.C. and 7/8 POCSO Act, Police Station Hari Parvat, District Agra.
(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 respondent no.4 is close relative of the petitioners and there was some dispute going on between them, on account of which the respondent no.4 by misusing her minor daughter has lodged the impugned FIR against the petitioners levelling false and frivolous against them, though no offence is made out against them, hence, the FIR is liable to be quashed by this Court.;