- (1.) Heard Sri S.F.A. Naqvi, learned counsel for the petitioners, Sri Ankur Tandon, learned counsel for the caveator-respondent no.4, 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 writ petition has been filed by the petitioners with a prayer to quash the FIR dated 2.4.2018, registered as case crime No.293 of 2018, under Sections 323, 506, 427, 395, 34 I.P.C., Police Station Lanka, District Varanasi.
(3.) It has been submitted by the petitioners that the petitioners are innocent and have been falsely implicated in the present case.He further submitted that a civil dispute has been converted into a criminal case just to pressurize the petitioner and to remove them from their only place of livelihood. He next submitted that the impugned FIR has been lodged by the respondent no.4 containing absolutely false, concocted, vague and sweeping allegations against the petitioners. It has next been submitted that apart from the bald allegations made in the FIR no credible evidence whatsoever is forthcoming even prima facie indicating the petitioners' complicity in the commission of the alleged offence qua the petitioner nos. 8 & 9 who are ladies,hence the impugned FIR is liable to be quashed.;