Dinesh Kumar Singh, J. - (1.) The present petition has been filed by the petitioners for quashing the First Information Report dated 08.07.2017 registered at Police Station Tikunia, District Lakhimpur Kheri bearing Case Crime No.103 of 2017 under Sections 363, 366 I.P.C.
(2.) The allegation as per the F.I.R. is that respondent no.5 was enticed away on 12-13.07.2017 at around 10:00 PM by the petitioner no.1 in connivance with his father, petitioner no.2. It is alleged that respondent no.5 was 16 years of age and she had taken some cash with her while going away with the petitioner no.1.
(3.) Respondent no.4 who happens to be the brother of respondent no.5 lodged the F.I.R. In pursuance to the aforesaid F.I.R., respondent no.5 was recovered on 17.08.2017 and her statement under Section 164 Cr.P.C.was recorded on 22.08.2017. In her statement recorded under Section 164 Cr.P.C., respondent no.5 said that she was 20 years of age. She further said that her marriage was fixed with the petitioner no.1 and thereafter, they started meeting each other. Her family members became greedy and, therefore, they wanted to marry her with some other person after taking money.;