- (1.) The applicants by means of the instant application under section 482 Cr.P.C. have invoked the inherent jurisdiction of this court with the prayer to quash the entire proceedings of S.T. No. 935 of 2013, under sections 363, 366, 376-D I.P.C. and 5/6 POCSO Act, P.S. Faizganj Vehta, District Budaun, pending in the court of Additional Sessions Judge, Court No. 8, Budaun.
(2.) Heard Sri Siddharth, learned counsel for the applicants, learned AGA for the State of U.P. and Mr. R.P.S. Chauhan, learned counsel for O.P. No. 2.
(3.) Learned counsel for the applicants has submitted that the applicants have been falsely implicated in this case. The applicant no. 1 is a fair price shop dealer, therefore, O.P. No. 2 has falsely implicated him in this case to extort money from him as she had threatened the applicant no. 1 that if the money was not given to her she would sent him to jail resulting in the cancellation of his fair price shop license. It is also alleged that due to strained relations with her husband for the reason that O.P. No. 2 never wanted that her daughter should be married to co-accused Nekpal, she lodged the false report against the applicants, who are the near relatives of Nekpal.;