Ajai Lamba, Rajeev Singh, J. - (1.) The petition seeks issuance of a writ in the nature of certiorari quashing First Information Report No.115 Dated 15.08.2018, under Sections 363 and 366 Indian Penal Code, Police Station Huzurpur, District Bahraich.
(2.) We have heard learned counsel for the petitioner and Shri S.P. Singh, learned counsel for the State. The complainant respondent no.4 has been served through the investigating agency, however has neither appeared in person, nor is represented by a counsel. We have carefully gone through the contents of the impugned first information report. In peculiar facts of the case, we have referred to the evidence to consider whether the ingredients of the offence allegedly committed are satisfied or not.
(3.) Contention of learned counsel for the petitioner is that the victim 'A' had been in love with Arjun, the petitioner, for more than one year. The victim and the petitioner eloped. The relationship of the petitioner with the victim 'A' was not accepted by respondent no.4, in such circumstances, impugned criminal proceedings were initiated.;