- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report bearing Case Crime No.57 of 2017, under Sections 376D and 506 Indian Penal Code and Section 3, 4 Protection of Children from Sexual Offences Act, and Section 66E Information Technology (Amended) Act Police Station Subeha, District Barabanki.
(2.) Contention of learned counsel for the petitioner is that the only allegation against the petitioner Monu Quraishi and Gufran is that they took pictures/videos of the sexual offence committed by the co-accused.
(3.) Contention of learned counsel for the petitioner is that there is no such evidence of offence available on record. The F.I.R. has been lodged only to harass the petitioner.;