RAFEEQ Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Mohammad Mustafa Khan, learned counsel for petitioners as well as learned A.G.A. on behalf of State.

(2.) By means of the present applicant, the challenge has been made to the order dated 14.09.2017 as well as non-bailable warrants dated 09.02.2020 passed by Special Judge, POCSO Act/Additional District and Sessions Judge, Court No. 6, Barabanki in C.T. No. 43/2015 (State Vs. Izajur and others) arising out of Case Crime No. 181/2014, under Section 363, 366 I.P.C., Police Station Jahangeerabad, District Barabanki.

(3.) It has been submitted by learned counsel for petitioners that a first information report was lodged by respondent No. 2 on 14.12.2014 in Case Crime No. 181/2014 under Section 363, 366 A I.P.C., Police Station - Jahangeerabad, District Barabanki against four accused, namely, Izajul, Mohsina, Rafeeq (petitioner No. 1) and Akeel (petitioner No. 2) alleging that the daughter of informant aged about 14 years has been enticed away by the accused Izajul with the help of other co-accused persons.