- (1.) Heard Sri A.K.Srivastava, learned counsel for the petitioners, Sri Vikas Sahai, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 23.12.2017 registered as Case Crime No.766 of 2017, under Sections 363, 366 I.P.C and 7/8 POCSO Act, Police Station Madhotanda, District Pilibhit.
(3.) Learned counsel for the petitioners submits that the the petitioners are brother-in-law and sister of the co-accused Babloo who is said to have enticed away the victim girl and both of them have not yet been recovered, hence, on account of the said relationship with the co-accused Babloo they have been falsely implicated in the present case. The allegation levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, FIR be quashed against them.;