SHIVAM KUMAR PAL Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the first informant and learned AGA for the State.

(2.) The instant writ petition seeks quashing of the FIR dtd. 11/6/2023 giving rise to Case Crime No.093 of 2023, under Ss. 376, 377, 313, 406, 506 I.P.C., Police Station- Kotwali, District- Prayagraj.

(3.) The contention of learned counsel for the petitioners is that the first information report is fabricated and concocted. The petitioner no.1 and the first informant have solemnized their marriage as both are major. They are happily living together out of their free will as husband and wife.