- (1.) Heard Sri Ashutosh Tiwari, learned counsel for the petitioners, Ms. Anjali Upadhyay, 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 24.3.2018, registered as case crime No.28 of 2018, under Sections 307, 504, 506 I.P.C., Police Station Baresar, District Ghazipur.
(3.) Learned counsel for the petitioners submits that petitioner no.2 happens to be relative of petitioner no.1, the said fact has been disputed by the learned AGA and she submits as per the FIR itself, the petitioner no.2 is wife of petitioner no.1 and respondent no.4 is the first wife of petitioner no.1 and she along with her children has been deserted by petitioner no.1, hence, she lodged the present FIR.;