- (1.) Heard Sri R.P.Srivastava, 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 8.2.2018 registered as Case Crime No.32 of 2018, under Sections 363, 366 I.P.C., Police Station Rudhauli, District Basti.
(3.) Learned counsel for the petitioners submits that are co-laterals of co-accused Raj Kumar who is said to have enticed away the victim girl and on account of the said relationship they have been falsely implicated in the present case. He further submits that the victim girl has been recovered, her statement under Section 164 Cr.P.C. has been recorded and thereafter she has been handed over in the custody of her father. He next argued that the allegation levelled against the petitioners is absolutely false, frivolous and baseless.No offence is made out against the petitioner, hence, FIR is liable to be quashed.;