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Judgment
Heard Sri R.K.Tripathi, learned counsel for the petitioners, Mrs. Smriti Sahai, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record..
The relief sought in this petition is for quashing of the F.I.R. dated 12.7.2017 registered as Case Crime No.114 of 2017, under Sections 467, 468, 420, 511 I.P.C., Police Station-Thangaon, District Sitapur.
Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case. He further submits that due to some political enmity the present FIR has been lodged against the petitioners, who are son and husband of the village Pradhan, levelling false and frivolous and baseless allegation. From a perusal of the FIR, no offence is made out out against the petitioner, hence, the same be quashed.
Learned AGA opposed the prayer for quashing of the FIR which discloses cognizable offence.
After having examined the submissions advanced by learned counsel for the parties and perused the impugned FIR, we are of the opinion that the impugned FIR discloses cognizable offence against the petitioners, hence, no interference is called for by this Court in its extraordinary power under Article 226 of the Constitution of India for quashing of the FIR or for grant of any interim relief to the petitioners.
The petition lacks merit and is, accordingly, dismissed.