- (1.) Sri Siddarth Sinha, learned counsel for the complainant/ opposite party no.5 has filed counter affidavit. The same is taken on record.
(2.) Heard learned counsel for the petitioner, learned Additional Government Advocate for opposite parties no.1 to 3 and Sri Siddarth Sinha, learned counsel for the complainant/ opposite party no.4.
(3.) By means of present writ petition, Petitioner has prayed the following relief:- " Issue a writ, order or direction in the nature of certiorari, commanding the opposite parties for quashing the impugned F.I.R.(as contained in Annexure no.1), registered at Police-Station- Wazeerganj, Lucknow at F.I.R/ Crime No.23/2020, under Sections 354,323,506,376,511,377 I.P.C. and Under Section 3/18 of the Protection of Children from Sexual Offences Act, 2012 with the consequential inquiry, investigation being conducted on the basis of the said F.I.R. Issue an appropriate writ, order or direction, commanding the opposite parties, for staying the arrest of the petitioner in connection with the impugned F.I.R. (as contained in Annexure no.1) registered at Police-Station- Wazeerganj, Lucknow at F.I.R./Crime No.23/2020, under Sections 354 , 323 , 506 , 376 , 511 , 377 I.P.C. and Under Section 3 / 18 of the Protection of Children from Sexual Offences Act, 2012";