- (1.) Heard Sri G.S.Yadav, 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 15.5.2018, registered as case crime No.29 of 2018, under Sections 376, 313, 120-B, 323, 504 I.P.C., Police Station Golhaura, District Siddharth Nagar.
(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 the victim respondent no.4, who is wife of petitioner no.2, had developed some relationship with her brother-in-law (Jija) and when she was found in compromising position with her brother-in-law, the same was objected by her husband petitioner no.2, on account of which the impugned FIR has been lodged by respondent no.4 against the petitioner no.2 and his entire family members levelling false and frivolous allegations, though no offence is made out against the petitioners, hence, FIR is liable to be quashed.;