- (1.) Heard Sri Rajesh Yadav, learned counsel for the petitioners, 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 petitioners with a prayer to quash the FIR dated 22.2.2018 registered as Case Crime No.187 of 2018, under Sections 363, 366 I.P.C., Police Station Majhola, District Moradabad.
(3.) Learned counsel for the petitioners submits that the petitioners are family members of co-accused Raja Ali who is said to have enticed away the victim girl who has already been recovered and on account of the said relationship the petitioners have been falsely implicated in the present case.The allegation levelled against the petitioners is absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, the FIR be quashed.;