- (1.) Heard learned counsel for the petitioners and learned AGA for the State.
(2.) This writ petition has been filed by the petitioners with the prayer to quash the F.I.R. dated 17.08.2018 registered as Case Crime No. 333 of 2018, under Sections 363, 366, 504, 507 I.P.C. and Section 7/8 POCSO Act, P.S.-Sarailakhansi, District-Mau.
(3.) It is submitted by learned counsel for the petitioners that petitioner nos. 1, 3, 4 and 5 are close relative of petitioner no. 2 Vikas Singh @ Vikki who as per the F.I.R. allegations has kidnapped the daughter of respondent no.4. The F.I.R. further discloses that petitioner nos. 1, 3, 4 and 5 have been nominated as accused only on the basis of suspicion rather than any tangible evidence. The case of the petitioner nos. 1, 3, 4 and 5 is clearly distinguishable from that of petitioner no. 2 Vikas Singh @ Vikki. Moreover, apart from the bald allegations made in the impugned FIR no credible evidence whatsoever is coming forth even prima facie indicating petitioners' complicity in the commission of the alleged crime and the impugned FIR qua the petitioners is liable to be quashed.;