- (1.) Heard Sri Sumant Krishna Singh holding brief of Sri Amit Daga, 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 18.3.2018, registered as Case Crime No.101 of 2018, under Sections 147, 452, 354, 380, 323, 504, 506, 427 I.P.C., Police Station Kachhwa, District Mirzapur.
(3.) Learned counsel for the petitioners submits that the impugned FIR has been lodged on the basis of an application under Section 156(3) Cr.P.C. with a malafide intention by respondent no.4 against the petitioner. The allegation levelled against the petitioners is absolutely false, frivolous and baseless. From perusal of the FIR, no offence is made out against the petitioners. The dispute between the parties, if any, is civil in nature. No offence is made out against the petitioners, hence, the FIR be quashed.;