- (1.) Heard Sri R.K.Shukla, learned counsel for the petitioners, Sri Imran Syed, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) The relief sought in this petition is for quashing of the F.I.R. dated 16.12.2016 registered as Case Crime No.145 of 2017, under Sections 363, 366 I.P.C. and 3/4 POCSO Act, Police Station-Maharajganj, District Jaunpur.
(3.) Learned counsel for the petitioner submits that the petitioner is a villager and has no concern with the co-accused Rahul. The the only allegation which has been levelled against the petitioner is that he has facilitated in abduction of the victim girl. The main allegation has been levelled against the co-accused Rahul. No offence is made out out against the petitioner.;