- (1.) Heard learned counsel for the petitioners, learned A.G.A. for the State and Sri Ashish Kumar Gupta, learned counsel for the respondent no.4.
(2.) This petition for writ is before us with a prayer to quash the First Information Report dated 27.1.2018 bearing Case Crime No. 93 of 2018 pending investigation at Police Station Sikandra, District Agra pertaining to the offences under Sections 384, 504, 506, 427, 324 I.P.C.
(3.) Learned counsel for the petitioners submits that the petitioners have been falsely implicated in the present case on absolutely concocted facts. No case is made out against the petitioners for the offences referred in the present F.I.R.;