SATTAR ALI Vs. STATE OF U P

JUDGEMENT

(1.) This petition seeks issuance of a writ in the nature of certiorari quashing First Information Report lodged as Case Crime No. 2306 of 2014, under Sections 376, 506 I.P.C., P.S. Kotwali Dehat, district Bahraich (Annexure-1).

(2.) Contention of learned counsel for the petitioner is that the prosecutrix has given her statement under Section 164 CrPC during the course of investigation, according to which, it has been made evident that the petitioner did not commit offence of rape. It is on this premise, the petitioner seeks quashing of the First Information Report.

(3.) We have considered the contention of learned counsel in context of other facts and circumstances emanating from the pleadings.