- (1.) Heard Sri Chandan Sharma, 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 16.5.2018, registered as? case crime No.111 of 2018, under Sections 323, 504, 506, 452, 386 I.P.C., Police Station Najeerabad, 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, on account of which the present FIR has been lodged by respondent no.3 against the petitioners levelling false and frivolous allegations, though no offence is made out against them, hence, the same is liable to be quashed by this Court.;