- (1.) Heard Sri S.S.Chauhan, 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? 23.9.2017 registered as Case Crime No.982 of 2017, under Sections 384, 435, 427, 504, 506 I.P.C. and Section 3(1) Da) (Dha) SC/ST Act, Police Station Kotwali Orai, District Jalaun.
(3.) Learned counsel for the petitioners submits that the petitioner no.1 is the son of petitioner no.2 and has passed B.Sc. and they have been falsely implicated in the present case only account of some inimical relationship. The allegation levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, FIR is liable to be quashed.;