- (1.) Heard Sri Ali Hasan, 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.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 7.7.2016, registered as Case Crime No.480 of 2016, under Sections 147, 148, 149, 307, 332, 336, 504, 506 I.P.C. and under Section 7 Crl. Law Amendment Act, Police Station Malpura, District Agra.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submits that it is a case of no injury. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. The petitioners have no criminal antecedents except the present case. From a perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;