- (1.) Heard Sri A.K.Srivastava, 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 19.3.2018 registered as Case Crime No.77 of 2018, under Sections 323, 307, 504, 506, 427 I.P.C., Police Station Aurai, District Bhadohi.
(3.) Learned counsel for the petitioners submits that the impugned FIR has been lodged on the basis of an application under Section 156(3) Cr.P.C. with a malafide intention by respondent no.3 against the petitioners. He further submits that it is a case of no injury. The allegation levelled against the petitioners is absolutely false, frivolous and baseless. From perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;