- (1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report bearing Case Crime No.425 of 2016 under Sections 147 and 364 Indian Penal Code Police Station Bhadokar, District Raebareli.
(2.) Contention of learned counsel for the petitioners is that allegedly, husband of the complainant namely Ram Avtar was kidnapped by the petitioners and other co-accused. It has been pleaded that Ram Avtar is none other but the father of petitioner no.4. On account of a property dispute in the family, son and his in laws etc., have been implicated.
(3.) We have considered the contention of learned counsel in context of the statement of victim of offence recorded under Section 164 Cr.P.C. which is available on record as Annexure-2. Statement of victim of offence establishes prima facie that offence has been committed.;