- (1.) Heard Sri Onkar Nath, 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.17 of 2018, under Sections 147, 452, 323, 504, 506, 352, 500 I.P.C., P.S. Mirahchi, District Etah.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case. He further submits that it is a case of no injury, the said fact has been mentioned in paragraph no.7 of the writ petition. The allegation levelled against the petitioners are absolutely, false, frivolous and baseless. No offence is made out against the petitioners, hence, FIR is liable to be quashed by this Court.;