- (1.) Heard Sri Abhijit Mishra, learned counsel for the petitioners, Sri G.P.Singh, 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 29.4.2018, registered as case crime No.203 of 2018, under Sections 307, 323, 504, 506 I.P.C & 3(1) (DA) SC/ST Act, Police Station Bewar, District Mainpuri.
(3.) Learned counsel for the petitioners submits that there are counter-versions of the incident in which both sides have received injures.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.;