- (1.) Heard Sri A.K.Malviya, learned counsel for the petitioner, Sri Pawan Shukla, learned Brief Holder for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 15.3.2018 registered as Case Crime No.32 of 2018, under Sections 354Ka, 452, 506 I.P.C., Police Station Karanda, District Ghazipur.
(3.) Learned counsel for the petitioner submits that there was some dispute between the parties with respect to a common lane in which some compromise took place between the parties but after the said compromise, husband of respondent no.4 compelled her not to compromise the matter, hence, the present FIR has been lodged by respondent no.4 after 37 days of the incident levelling false and frivolous allegation against the petitioners. No offence is made out against the the petitioners, hence, the FIR be quashed.;