DEEPAK KUMAR SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard.

(2.) By means of this writ petition moved under Article 226 of Constitution of India, the petitioner has sought quashing of the First Information Report registered as Crime No. 79 of 2012, relating to offences punishable under section 363, 366A, 368, 342, 376 (2) (g) of I.P.C, Police Station Kotwali Laksar, District Hardwar.

(3.) Learned counsel for the petitioner submitted that the petitioner is not named in the First Information Report. It is pointed out that in the first statements given by the girls, none of the two has mentioned the name of the present petitioner, nor did they allege that he commit any rape of them. It is also pointed out that the two girls have filed their affidavits and submitted the same to the Investigating Officer that they were not subjected to rape by the present petitioner Deepak Kumar Saini.