- (1.) Heard Sri Sunil Kumar Singh, holding brief of Sri Satya Prakash Bharti, 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 24.1.2018, registered as Case Crime No.8 of 2018, under Sections 376 (2) (i), 341, 506 I.P.C. and 3/4 POCSO Act, Police Station Kaushambi, District Kaushambi.
(3.) Learned counsel for the petitioner submits that respondent no.3 is working in the house of present Village Pradhan who belongs to Ruling BJP Party, whereas the petitioner's family belong to BSP and in the last village panchayat election petitioner's family did not support the the present village pradhan, who bears enmity with the petitioner and on account of which the present FIR has been lodged by respondent no.3 at the behest of the present village pradhan. He further submits that the petitioner is minor boy aged about 15 years and is a student of class Xth and he he has been falsely implicated in the present case with malafide intention. The allegations levelled against the petitioner is absolutely false, frivolous and baseless. From a perusal of the FIR, no offence is made out out against the petitioners, hence, the same be quashed.;