- (1.) Heard Sri Prabhakar Dubey, 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.) The relief sought in this petition is for quashing of the F.I.R.dated 9.5.2018, registered as case crime No.74 of 2018, under Sections 376, 323, 506 I.P.C. and 3/4 POCSO Act, Police Station Shohratgarh, District Siddharthnagar.
(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 co-accused, namely, Shamshuddin with whom the victim was having affair, is already confined in jail. He next argued that the petitioner is not named in the FIR and his name has come into light for the first time in 164 Cr.P.C. statement of the victim at the instance of Ex-Village Pradhan.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.;