Arun Tandon and Anil Kumar, JJ. - (1.) Heard the learned counsel for the petitioners and learned Additional Government Advocate for the State. Petitioners seek quashing of the First Information Report dated 7th June, 2015, registered as case Crime No. 208 of 2015, under Sections 363 and 366 of the Indian Penal Code, Police Station-Hasangaj, District Unnao.
(2.) Newly impleaded respondent no. 5 Sapna Singh @ Upasana (victim girl) and accused petitioner no.1 Mohd. Sharaft are present in the Court today. They have been identified by Sri S.W.H. Rizvi, the learned counsel appearing on their behalf.
(3.) We have examined the impugned first information report. We find that it discloses a cognisable offence. No case for quashing of the same is made out. The prayer in that regard is rejected.;