- (1.) Heard Sri H.C.Mishra, learned counsel for the petitioners, Ms. Anjali Upadhyay, 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 21.2.2017, registered as case crime No.93 of 2017, under Sections 147, 364, 506 I.P.C. and Section 8 POCSO Act, 2012, Police Station Baberu, District Banda.
(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 as per the FIR, the date of birth of the victim is 10.7.1999 and at the time of incident she was at the verge of attaining majority. He further submits that the daughter of petitioner no.4 who is victim of the case has voluntarily eloped with petitioner no.2 and married him on 26.4.2018 and she is living with him as on date, on account of which the present FIR has been lodged by respondent no.4 for abduction of his daughter against the petitioners. The allegation levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, FIR is liable to be quashed by this Court.;