- (1.) Heard Sri Awadhesh Prasad, learned counsel for the petitioners, Sri A.K.Ojha, learned counsel for the caveator respondent no.2, Sri A.K.Sand, 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 24.12.2017, registered as case crime No.457 of 2017, under Sections 147, 148, 323, 504, 506, 308 I.P.C., P.S. Chirgaon, District Jhansi.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention.He further submits that no such type of incident has taken place as alleged in the imugned FIR and no one has sustained injury and it is a case of no injury, but in collusion with respondent no.3, the Investigating Officer has added Section 208 I.P.C. in the present case. He next argued that 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.;