- (1.) Heard Sri M.K.Tiwari, learned counsel for the petitioners, Sri N.K.Verma, 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 28.4.2018, registered as case crime No.39 of 2018, under Sections 3(1)(w) (1) of SC/ST Act, 7/8 POCSO Act, 2012 & 354 I.P.C., Police Station Harpur Budahat, District Gorakhpur.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submits that the incident is said to have taken place on 24.4.2018 whereas the FIR has been lodged on 28.4.2018, but there is no plausible explanation for the delay in lodging the FIR. The allegations levelled against the petitioners are absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out against the petitioners, hence, the same be quashed.;