- (1.) Heard Sri Syed Ali Imam, learned counsel for the petitioners, Sri Gaurav Pratap Singh, learned A.G.A. for the State and perused the impugned F.I.R. as well as material brought on record..
(2.) This writ petition has been filed with the prayer to direct the respondents nos. 1 and 2 not to arrest the petitioners in Case Crime No. 1195 of 2016, under Sections 363, 366 I.P.C., P.S. Loni, District Ghaziabad.
(3.) It has been contended by the learned counsel for the petitioners that the petitioner no. 2 had earlier approached this Court and challenged the impugned F.I.R. by means of Crl. Misc. Writ Petition No. 25184 of 2016 in which interim order has been passed by this Court vide order dated 15.12.2016, copy of the order has been annexed at page no. 25 of the writ petition. He further submitted that the petitioner no. 1 / victim had appeared before the Magistrate concerned and the learned Magistrate had decided the judicial custody of the victim / petitioner no. 1 to her mother but thereafter she has again come back to the petitioner and started living with him.;