- (1.) Heard Sri M.K.Singh, learned counsel for the petitioner, Sri R.K.Mishra,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 16.2.2018 registered as Case Crime No.32 of 2018, under Sections 363, 366 I.P.C., Police Station-Baksha, District Jaunpur.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with ulterior motive. He further submits that the petitioner happens to be a resident of the village of co-accused Deepak who is said to have enticed away the victim girl, who as per the FIR is a major girl aged about 18 years. He further submits that the allegation levelled against the petitioner is absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence, FIR is liable to be quashed by this Court.;