IRSHAD ALI,J. - (1.) Heard learned counsel for the petitioner, learned Additional Government Advocate representing the State-respondents and perused the material on record.
(2.) The present petition has been filed for quashing the impugned First Information Report dated 11.01.2018, lodged at Case Crime No. 031 of 2018, under Sections 346, 323, 308, 392, 506, 427 I.P.C., Police Station Gomti Nagar, District Lucknow.
(3.) From perusal of the impugned First Information Report it appears that the allegations by the complainant/informant have been levelled which have been arisen out due to dispute in between two friends and ultimately both the parties have entered into compromise.;