- (1.) Heard Sri Bipin Kumar, 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 3.3.2018 registered as Case Crime No.22 of 2018, under Sections 376, 506 I.P.C., Police Station Baburi, District Chandauli.
(3.) Learned counsel for the petitioners submits that the petitioners are two real brothers and have been falsely implicated in the present case with malafide intention. He further further submits that earlier two complaints were filed against the husband of respondent no.3 from the side of the petitioners, in which he has been summoned, hence, the present FIR has been lodged by respondent no.3 against the petitioners on the basis of an application under Section 156(3) Cr.P.C. levelling false and frivolous allegation against the petitioners. He next argued that no medical examination of the victim has been conducted. No offence is made out against the petitioners, hence, FIR be quashed.;