- (1.) Heard Sri S.K.Mishra, learned counsel for the petitioners, Sri Ram Ji Tripathi, learned counsel for the caveator-respondent no. 4, 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 10.5.2018, registered as case crime No.296 of 2018, under Sections 147, 148, 149, 307, 323, 504, 506 I.P.C., Police Station Handia, District Allahabad.
(3.) Learned counsel for the petitioners submits that the petitioners and respondent no.4 are co-lateral and there was some dispute between them regarding land, on account of which the impugned FIR has been lodged by respondent no.4 against the petitioners just for the purpose of harassment.He further submitted that though the victim sustained injuries but the said injuries are superficial in nature. Moreover, injury no.1 was advised X-ray, but no X-ray was performed. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, FIR is liable to be quashed by this Court.;