- (1.) Heard Sri V.P.Chaturvedi, 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.) The relief sought in this petition is for quashing of the F.I.R. dated 20.3.2018, registered as Case Crime No.40 of 2018, under Sections 143, 436 I.P.C., Police Station Shohratgarh, District Siddharth Nagar.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention for the purpose of harassment. The allegations levelled against the petitioner 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.;