- (1.) Heard learned counsel for the petitioner and the learned A.G.A. for the State.
(2.) The relief sought in this petition is for quashing of the FIR registered at Case Crime No. 51 of 2011 under Section 364 I.P.C., Police Station Mohabbatpur Painsa, District Kaushambi.
(3.) We perused the statement of the prosecutrix recorded under Section 164 Cr.P.C. submitted by learned A.G.A. today. According to which, there is specific allegation of gang rape in which the petitioner was also involved.;