- (1.) Heard Sri Rajesh Sharma, 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 petition has been filed by the petitioners with a prayer to quash the FIR dated 16.1.2018 registered as Case Crime No.13 of 2018, under Sections 147, 323, 504, 452 I.P.C., Police Station Barla, District Aligarh.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case. The impugned FIR has been lodged by respondent no.3 against the petitioners as a counter version to the FIR which was lodged by the petitioners against respondent no.3 and his other family members. He further submits that the allegations levelled against the petitioner are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out out against the petitioners, hence, the same be quashed.;