- (1.) Heard Sri V.S.Sengar, 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.) The relief sought in this petition is for quashing of the F.I.R. dated 6.5.2018, registered as case crime No.371 of 2018, under Sections 406, 420 I.P.C., Police Station Kotwali Orai, District Jalaun.
(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 petitioner no.1 had earlier lodged an FIR against the respondent no.4 and his other associates for the offence under Sections 504, 506 I.P.C., on account of which the impugned FIR has been lodged by respondent no.4 against the petitioners. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;