- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing impugned First Information Report bearing Case Crime No.0190 of 2017, under Section 363 Indian Penal Code, Police Station Krishna Nagar, District Lucknow.
(2.) Allegedly, the victim of offence, aged 12 years, had been kidnapped. The petitioner has been specifically named in the impugned First Information Report.
(3.) The only contention of learned counsel for the petitioner is that the petitioner is merely 14 years of age.;