- (1.) Heard Sri Shibli Naseem, 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 19.3.2018, registered as Case Crime No.129 of 2018, under Sections 419, 420, 467, 468, 471, 504, 506 I.P.C., Police Station Kotwali, District? Jaunpur.
(3.) Learned counsel for the petitioners submits that the dispute between the parties, if any, is civil in nature and civil suit is pending between the parties, on account of which? the present FIR has been lodged by respondent no.3 against the petitioners levelling false and frivolous allegations, though no offence is made out against them, hence, the FIR is liable to be quashed by this Court.;