- (1.) Heard Sri Ankit Agarval, learned counsel for the petitioners,Shri Pramod Kumar Dwivedi, learned counsel for the informant and Shri M.K.Kushwaha, the learned A.G.A.
(2.) This writ petition has been filed, seeking a writ of mandamus, directing the respondent concerned, not to arrest the petitioners, with a further prayer for quashing the impugned FIR dated 26.6.2019 registered as Case Crime No.0132 of 2019, under section 302 I.P.C. PS. Arnia, District Bulandshahr.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case. The allegations levelled against them 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.;