- (1.) Heard Sri A.S.Dubey, learned counsel for the petitioners,Sri N.K.Verma, learned AGA for the State and perused the impugned FIR as well as material brought on record.
(2.) This writ petition has been filed by the petitioners with a prayer to quash the FIR dated 21.4.2018, registered as case crime No.373 of 2018, under Sections 147, 148, 149, 354, 336, 452, 323, 504, 506 I.P.C. and 7/8 POCSO Act, Police Station Firozabad North, District Firozabad.
(3.) It has been submitted by the petitioners 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 by the respondent no.3 containing absolutely false, concocted, vague and sweeping allegations against the petitioners. No such incident has taken place as alleged in the FIR. It has next been submitted that apart from the bald allegations made in the FIR no credible evidence whatsoever is forthcoming even prima facie indicating at the petitioners' complicity in the commission of the alleged offence qua the petitioner nos. 2 to 4, hence the impugned FIR is liable to be quashed.;