- (1.) Heard Sri Majahar Ali, learned counsel for the petitioners, Sri A.K.Sand, 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 15.3.2018, registered as case crime No.133 of 2018, under Sections 452, 354, 379, 506, 427, 323 I.P.C., Police Station Ghanghata, District Sant Kabir Nagar.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case. He further submits that there appears to be no allegation under Section 354 I.P.C. against the petitioner and there was some previous animosity between the parties, on account of which the present FIR has been lodged against the petitioners levelling false and frivolous allegation. No offence is made out against the petitioners, hence, FIR is liable to be quashed.;