- (1.) Heard Sri C.V.S.Raghuvanshi, learned counsel for the petitioner, 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 petitioner with a prayer to quash the FIR dated 8.9.2017 registered as Case Crime No.472 of 2017, under Section 363 I.P.C., Police Station Soraon, District Allahabad.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submits that the as per the statement of the victim recorded under Section 164 Cr.P.C., it is apparent that she has left her house on her own sweet will and she has not held responsible the petitioner for enticing away. He next argued that final report was prepared but the same was not submitted before the competent court, in the meanwhile further investigation has been ordered and the petitioner is apprehending his arrest. The allegation levelled against the petitioner is absolutely false, frivolous and baseless. No offence is made out against the petitioner.;