- (1.) Heard Sri Abhishek Dixit, 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.362 of 2018, under Sections 457, 380, 448, 506 I.P.C., Police Station Chakeri, District Kanpur Nagar.
(3.) Learned counsel for the petitioners submits that the dispute between the parties, if any, is purely civil in nature and civil litigation is pending between them in which there is an interim injunction in favour of petitioners, on account of which the present FIR has been lodged by respondent no.4 against the petitioners levelling false and frivolous allegations, though no offence is made out against them, hence, the FIR is liable to be quashed by this Court.;