- (1.) Heard Sri Mohan Gupta, learned counsel for the petitioners, Sri G.P.Singh, 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 1.2.2018, registered as case crime No.21 of 2018, under Sections 147, 148, 307, 323, 504, 506 I.P.C., Police Station Barhaj, District Deoria.
(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 husband of petitioner, namely, Santosh is also involved in the present case who has been assigned the main role of causing the injury to the injured and he has also got himself bailed from the competent court. He next argued that the petitioners are family members of co-accused Santosh and they have been made accused in the present case. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, the FIR is liable to be quashed by this Court.;