FIJA @ GUDDAN SHILPAKAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Firdos Ahmad, learned counsel for the petitioners and Sri Mukesh Kumar, learned counsel for the respondent /complainant.

(2.) By means of the present petition, the petitioners herein are seeking for quashing of the first information report dtd. 19/7/2021 registered as Case Crime No.108 of 2021, under Sec. 366 IPC, P.S.- Tarwa, District-Azamgarh.

(3.) Placing the High School mark-sheet of the victim girl issued in the year 2017, it is submitted by the learned counsel for the petitioners that the petitioner no.1 is a major girl aged about 21 years on the date of incident.