TIHURI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Ms. Swati Agrawal, learned counsel for the petitioners, Sri Jitendra Singh, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.

(2.) This petition has been filed by the petitioners with a prayer to quash the FIR dated 23.1.2018 registered as Case Crime No.14 of 2018, under Sections 363, 366 I.P.C and 7/8 POCSO Act, Police Station Muhammadabad, District Ghazipur..

(3.) Learned counsel for the petitioners submits that the petitioners are family members of co-accused Subhash @ Mithai who is said to have enticed the victim and they have been falsely implicated in the present case on account of the said relationship for the purpose of harassment. He further submits that in the FIR, no age of the victim has been mentioned. The victim and co-accused Subhash @ Mithai have not yet been recovered. The allegation levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners, hence, FIR be quashed.