- (1.) Injury report of the victim has been produced by the learned counsel for the petitioner today in Court, which is taken on record.
(2.) Heard Sri Prashant Tiwari, 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.
(3.) The relief sought in this petition is for quashing of the F.I.R. dated 4.5.2018, registered as case crime No.183 of 2018, under Sections 147, 323, 504, 506, 452, 307 I.P.C. and 3(1) (Da) of SC/ST Act, 1989, Police Station Kotwali, District Pilibhit.;