- (1.) Heard Sri R.K.Shukla, learned counsel for the petitioner, Sri Umesh Yadav, learned counsel for the respondent no.4, 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 30.4.2018, registered as case crime No.67 of 2018, under Sections 147, 148, 323, 326-A, 336, 352, 427, 504, 506 I.P.C., Police Station Khuthan, District Jaunpur.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submits that the impugned FIR has been lodged against the petitioners by respondent no.4 just as a counter-blast to the FIR which was lodged from the side of 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.;