- (1.) Heard Sri R.K.Mishra, learned counsel for the petitioners, Sri Prabhash Pandey, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) The relief sought in this petition is for quashing of the F.I.R. dated 3.2.2018 registered as Case Crime No.45 of 2018, under Sections 307, 452, 504,506, 427 I.P.C., Police Station-Civil Lines, District Etawah.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case.He further submits that there are counter versions of incident and civil litigation is already pending between the parties. He next argued that the allegations levelled against the petitioners 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.;