- (1.) Heard learned counsel for the petitioners and learned A.G.A. for the State and Sri Shiv Kumar Pal, learned counsel for respondent no. 4.
(2.) This petition has been filed by the petitioners with a prayer to quash the FIR of case crime No. 0158 of 2018, under sections 323, 325, 307, 452, 504, 506 IPC, P.S. Jaithra, District Etah.
(3.) Learned counsel for the petitioners submits that the petitioner no. 1 is an old person and the petitioner no. 3 is a minor. All the petitioners have been falsely implicated in this case with malafide intention. The FIR in this case has been lodged by the respondent no. 4 as counter blast to the FIR lodged earlier by the petitioner no. 2 against the respondent no. 4 and others, registered as Case Crime No. 0154 of 2018, u/s 147, 148, 149, 323, 307, 452, 504, 506 I.P.C., P.S. Jaithra, District Etah, in order to save their skin. He further submitted that apart from the bald allegations made in the F.I.R., which is a bundle of lies and product of malice, no credible evidence is forthcoming, even prima facie, indicating that any such incident had taken place, hence the impugned F. I. R. is liable to be quashed.;