- (1.) Heard Sri A.K.Srivastava, learned counsel for the petitioners, Sri G.P. 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 petitioners with a prayer to quash the FIR dated 15.3.2018 registered as Case Crime No.36 of 2018, under Sections 120B, 376-D & 506 I.P.C., Police Station Mahila Thana, District Meerut.
(3.) Learned counsel for the petitioners submits that respondent no.4 had voluntarily eloped with petitioner no.1 as there was some affair between them and they performed marriage, for which an FIR was lodged by her father being Case Crime No.9 of 2018, under Section 366 I.P.C., P.S. Saroorpur, District Meerut and the same was challenged by petitioner no.1 and respondent no.4 by means of filing Crl. Misc. Crl. Misc. Writ Petition No.1951 of 2018 which was allowed by this Court vide order dated 30.1.2018, copy of which is annexed at page-31 of the writ petition and it appears that thereafter the relationship could not materialize between petitioner no.1 and respondent no.4, hence, she lodged the present FIR under the influence of her father against the petitioner no.1 and petitioner nos. 2 & 3 who are real brother and cousin sister of petitioner no.1 respectively levelling false and frivolous allegations. No offence is made out against the petitioners, hence FIR be quashed.;