- (1.) Heard Sri Akash Mishra, learned counsel for the petitioner, 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 petitioner with a prayer to quash the FIR dated 17.9.2017 registered as Case Crime No.447 of 2017, under Sections 363, 366, 506 I.P.C., Police Station Kydganj, District Allahabad.
(3.) Learned counsel for the petitioner submits that the petitioner is neither named in the FIR nor in 164 Cr.P.C. statement of the victim. He further submits that the petitioner happens to be a friend of co-accused Anmol with whom the victim has eloped and on account of being friend of Anmol the police is harassing the petitioner. victim.;