SUGAR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Hardev Prajapati, 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 20.11.2017 registered as Case Crime No.484 of 2017, under Sections 363, 366, 120-B I.P.C., Police Station Patiyali, District Kasganj.

(3.) Learned counsel for the petitioners submits that the petitioners happen to be friends of co-accused Guddu who is said to have enticed away the victim girl and on account of the said fact they have been falsely implicated in the present case. He further submits that the the victim girl along with co-accused Guddu has already approached this Court challenging the impugned FIR by means of filing Crl. Misc. Writ Petition No. 26603 of 2017 which has been disposed of staying their arrest with certain directions, copy of which is annexed at page-19 of the writ petition. He next argued that the allegation levelled against the petitioners are absolutely false, frivolous and baseless. No offence is made out against the petitioners,hence, FIR be quashed.