- (1.) Heard Sri M.K.Gupta, learned counsel for the petitioners, 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 petitioners with a prayer to quash the FIR dated 30.9.2017 registered as Case Crime No.773 of 2017, under Sections 363, 366, 368, 120B I.P.C. and Section 17/18 POCSO Act, Police Station Dullahpur, District Ghazipur.
(3.) Learned counsel for the petitioners submits that the petitioners are innocent and have been falsely implicated in the present case with malafide intention. He further submits that the victim who eloped with the co-accused Arun Kashyap has been recovered and the co-accused Arun Kashyap has been arrested and sent to jail. He next argued that the petitioners have facilitated the main accused Arun Kashyap in enticing away the victim, the said allegation is absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, FIR be quashed.;