- (1.) Heard Sri J.N.Tripathi, 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.) The relief sought in this petition is for quashing of the F.I.R. dated 27.4.2018, registered as case crime No.186 of 2018, under Section 364 I.P.C., Police Station Mauaima, District Allahabad.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submits that the victim is wife of petitioner no.1 and she was found to be having conversation with other relatives of the family and when she was not found traceable, the present FIR has been lodged by respondent no.3 against the petitioner no.2 and his father petitioner no.1. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;