(1.) The instant petition under Article 226/227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973, has been filed by the petitioners praying for quashing of FIR bearing No. 655/2021 registered at Police Station Mehrauli for offences punishable under Ss. 376/377/498-A of the Indian Penal Code, 1860 read with Sec. 34 IPC.
(2.) Notice. Mr. Ranbir S. Kundu, ASC accepts notice on behalf of the State.
(3.) All the petitioners are present before this Court and have been identified by their counsel Mr. Abhishek Sharma, Advocate as well as by the Investigating Officer (IO) SI Jyoti Phogal, PS Mehrauli.