- (1.) Heard Sri Bairister Singh, 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 writ petition has been filed by the petitioners with a prayer to quash the FIR dated 22.4.2018, registered as case crime No.202 of 2018, under Sections 272, 419, 420, 467, 468, 471 I.P.C. and Section 60/63 of U.P. Excise Act, Police Station Cholapur, District Varanasi.
(3.) It has been submitted by the petitioners that the petitioners are innocent and have been falsely implicated in the present case with malafide intention due to village politics. He further submits that no incriminating article has been recovered either at the pointing out of the petitioners or from their possession of the petitioners. He next argued that the impugned FIR has been lodged by the respondent no.4 against the petitioners containing absolutely false, concocted, vague and sweeping allegations against them. 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 at the petitioners' complicity in the commission of the alleged offence qua the petitioner no.1 who is mother of petitioner no.2, hence the impugned FIR is liable to be quashed.;