- (1.) Heard Sri A.K.Singh, 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.) The relief sought in this petition is for quashing of the F.I.R. dated 19.4.2018, registered as case crime No.80 of 2018, under Sections 308, 325, 504, 506, 323 I.P.C., Police Station Jalalpur, District Jaunpur.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention due to old election enmity. He further submitted that there is a police report wherein it is stated that the injured received injuries as he was in drunken state.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.;