- (1.) Heard Sri Sudhir Dixit, 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 20.3.2018, registered as Case Crime No.104 of 2018, under Sections 376, 511, 452, 504,506 I.P.C., Police Station Kotwali Nagar, District Aligarh.
(3.) Learned counsel for the petitioners submits that husband of respondent no.3 had executed a sale deed in favour of petitioner no.1 and thereafter civil suit was also filed as there was some dispute between the parties. Moreover, criminal case has been filed under Section 420 I.P.C. etc. against the husband of respondent no.3 and others in which husband of respondent no.3 has been charge sheeted, hence, the present FIR has been filed by respondent no.3 against the petitioner no.1 and petitioner no.2 who is real brother-in-law of respondent no.3 and he was witness of the said sale deed levelling false and frivolous allegation. He further submits that it is a case of no injury and no medical examination of the victim has been conducted. No offence is made out against the petitioners, hence, FIR is liable to be quashed.;