- (1.) Heard Sri Ajay Kumar, 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 2.5.2018, registered as case crime No.445 of 2018, under Sections 323, 504,506, 341, 354 I.P.C. & Section 7/8 POCSO Act, Police Station Tajganj, District Agra.
(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 submitted that the impugned FIR has been lodged just as a counter-blast to the FIR which was lodged from the side of the petitioners against the respondent no.3 and others for an incident in which petitioners' side received injures. The allegations levelled against the petitioners are absolutely false, frivolous and baseless.No offence is made out against the petitioners, hence, the FIR is liable to be quashed.;