- (1.) Heard Sri M.K.Tripathi,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.) This petition has been filed by the petitioner with a prayer to quash the FIR dated 16.4.2018, registered as case crime No.123 of 2018, under Sections 376, 342, 120-B, 506 I.P.C., Police Station Kotwali Dehat, District Bijnor.
(3.) Learned counsel for the petitioner submits that the petitioner is wife of the co-accused Arjun, against whom allegation for committing rape has been levelled who is confined in jail. He further submits that the only allegation which has been levelled against him is for facilitating her husband in enticing the victim who committed rape on her. The said allegation is absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence, FIR is liable to be quashed by this Court.;