- (1.) Heard Sri S.C.Pandey, learned counsel for the petitioners,Sri A.K.Sand, 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 8.5.2018, registered as case crime No.80 of 2018, under Sections 376, 506 I.P.C., Police Station Haliya, District Mirzapur.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submits that earlier an FIR was lodged by petitioner no.2 against the husband of respondent no.4 and otehrs for the offence under Section 457, 380 I.P.C. which was registered as case crime No.359 of 2017, copy of which is annexed as Annexure-2 to the writ petition, which is evident from the body of the FIR at page-23, on account of which just as a counter-blast the present FIR has been lodged by respondent no.4 against the petitioners on the basis of an application under Section 156(3) Cr.P.C. The allegation levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners hence, the FIR is liable to be quashed by this Court.;