- (1.) Heard Sri Irshad Ahmad, 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 10.3.2018, registered as case crime No.50 of 2018, under Section 376D I.P.C., Police Station Dhanari, District Bheem Nagar/Sambhal.
(3.) Learned counsel for the petitioner submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submitted that the petitioners have earlier challenged the impugned FIR before this Court by means of filing Crl. Misc. Writ Petition No.9351 of 2018 which has been dismissed by this Court vide order dated 13.4.2018, copy of which is annexed as Annexure-1 to the writ petition. He next argued that subsequently the the petitioner no.2 who is daughter of respondent no.3 solemnized marriage with petitioner no.1 on 4.5.2018 and as on date they both are living together as husband and wife, the said fact has been mentioned in paragraph no.19 of the writ petition.No offence is made out against the petitioners, hence, the FIR is liable to be quashed by this Court.;