- (1.) Heard Sri B.K.Singh, 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.) The relief sought in this petition is for quashing of the F.I.R. dated 28.9.2017 registered as Case Crime No.543 of 2017, under Sections 147, 148, 452, 323, 354, 506 I.P.C., Police Station Soraon, District Allahabad.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case due to political influence of local M.L.A. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out out against the petitioners, hence, the same be quashed.;