- (1.) Heard Sri Anand Prakash Srivastava, learned counsel for the petitioner, Sri A.P. Paul, learned A.G.A. appearing for the State and perused the impugned F.I.R. as well as material brought on record.
(2.) The relief sought in this petition is for quashing of the F.I.R. dated 28.12.2016 registered as case crime No. 1181 of 2016 under sections 452, 354, 323, 376, 511 I.P.C., police station Cantt. District Varanasi.
(3.) It has been contended by the learned counsel for the petitioner that as per F.I.R., allegation of attempt to rape has been levelled against the petitioner whereas as per statement of the victim recorded under Section 164 Cr.P.C., allegation of rape has been levelled against the petitioner, hence, there are contrary version given in the F.I.R. as well as 164 Cr.P.C. statement of the victim. He further submitted that the respondent no. 3 is habitual in implicating the innocent persons for his ulterior motive.;