- (1.) Heard Sri Mahendra Singh, learned counsel for the petitioners, Sri Jitendra Singh, 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 petitioners with a prayer to quash the FIR dated 11.1.2018 registered as Case Crime No.26 of 2018, under Sections 366, 427 I.P.C., Police Station Kotwali, District Etah.
(3.) Learned counsel for the petitioners submits that the victim petition no.1 is already married lady, she being friend of petitioner no.2 is voluntarily living with him and they both have not yet married, hence, it is not a case of taking or enticing away the victim. No offence is made out against the petitioners, hence, FIR is liable to be quashed.;