- (1.) Heard Sri C.P.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 27.3.2018, registered as Case Crime No.247 of 2018, under Sections 147, 148, 149, 323, 504, 506, 427, 452, 352, 336, 307, 34 I.P.C., Police Station Dadari, District Gautam Buddh Nagar.
(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.He further submitted that the impugned FIR has been lodged by the respondent no.3 roping in the entire male family members of 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 nos. 2 to 9, hence the impugned FIR is liable to be quashed.;