SUDHIR KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Arvind Prabodh Dubey, learned counsel for the petitioners and learned A.G.A. for the State respondents.

(2.) This petition has been filed by the petitioners with a prayer to quash the police report/wanted dtd. 25/1/2021 arising out of Case Crime no.74/2019 under Sec. 363, 366, 376, 504 IPC and 5/6 POCSO Act, P.S. Khajani, District Gorakhpur. Further it is prayed not to arrest the petitioners in aforesaid case.

(3.) The prosecutrix-petitioner no.2 and petitioner no.1 are major and solemnized their marriage on 29/5/2019. Earlier the petitioner has approached this Court by preferring Criminal Misc. Writ Petition no.15888 of 2019 (Smt. Pooja and others vs. State of U.P. and others), which was disposed of by order dtd. 6/6/2019 with following observations:-