RAJNISH KUMAR,J. - (1.) The petitioner Vipin Kumar Dwivedi has approached this Court challenging the First Information Report dated 23.04.2018 vide case Crime No. 098 of 2018, Police Station-Amethi, district Amethi, under Section 366 of the Indian Penal Code, 1860 (hereinafter referred to as IPC).
(2.) The First Information Report (hereinafter referred to as FIR) was lodged by the informant alleging therein that she is residing on rent near new Durga Hotel Bauva. Her real nephew Vipin @ Harsh, son of Keshav Dubey enticed away her 20 years aged daughter Geeta Devi on 22.04.2018. Her daughter went alongwith Jewellery and money, which was kept in the house.
(3.) The petitioner stated that he is innocent and he has falsely been implicated in the case. The opposite party No. 4 Smt. Prabha, the informant of the FIR in question, on coming to know that being annoyed with her, her daughter Geeta Devi went to her house situated at Ludhiana in Punjab. Accordingly, she has filed an affidavit dated 15.05.2018 before the Incharge Station House Officer, Kotwali Amethi, District Amethi. Thereafter annexing the affidavit to the said effect, she submitted an application before the Superintendent of Police, District Amethi. It has further been submitted that the opposite party No. 5 Geeta Devi, the victim has also submitted an affidavit before the Superintendent of Police, District Amethi stating therein that due to some dispute with her mother, she had went to her house situated at Ludhiana in Punjab taking her clothes/ornaments and money etc. It has further been stated in the said affidavit that the FIR in question has been lodged by her mother on the instigation of the villagers, however, there is no complicity of Vipin Kumar son of Keshav Prasad Dubey, her real maternal uncle in it.;