- (1.) Heard Sri C.S.Sharma, 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 9.4.2018 registered as FIR No.122 of 2018, under Section 3/5 of Prevention of Damages to Public Property Act, 1984, P.S.Gopiganj, District Bhadohi.
(3.) Learned counsel for the petitioners submits that the dispute between the parties, if any, is purely civil in nature and civil litigation is pending between them, on account of which the present FIR has been lodged levelling false and frivolous allegation though no offence is made out against the petitioners, hence, the same is liable to be quashed by this Court.;