- (1.) Heard Sri Jayant Kumar, learned counsel for the petitioner, 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 3.3.2017, registered as Case Crime No.132 of 2017, under Sections 376, 504 I.P.C., Police Station Gulawathi, District Bulandshahr.
(3.) Learned counsel for the petitioner submits that the victim, namely, Rukhsar is wife of the deponent, who happens to be real brother of the petitioner and husband of the victim and husband of the victim was at Dubai at the time of the incident and it is alleged the petitioner committed rape on the victim in his absence, hence, the present FIR has been lodged by respondent no.3 who is father of the victim on the basis of an application under Section 156(3) Cr.P.C. against the petitioner. The allegation levelled against the petitioner is absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence, FIR be quashed.;